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Judgment
12 paragraphs · 286 wordsJagmohan Bansal, J
Through instant application under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short ‘1996 ACT’), the applicant is seeking appointment of an Arbitrator.
The parties entered into arbitration agreement dated 01.04.2017. A dispute erupted between the parties. The applicant served notice upon respondent seeking resolution of dispute through arbitral tribunal but to no avail.
Mr. Ajay Bhardwaj, Advocate, counsel for the respondent expressed his inability to controvert execution of arbitration agreement and service of notice.
Conditions to invoke power conferred by Section 11(6) of 1996 Act stand satisfied, thus, I hereby appoint a sole Arbitrator to adjudicate the dispute between the parties.
Ms. Puneeta Sethi, Advocate, residing at House No.843, Sector 16-D, Chandigarh- 160015, Mobile No. 9815264904 is hereby appointed as a Sole Arbitrator to adjudicate the dispute between the parties, subject to compliance of statutory requirements. The learned Arbitrator is requested to comply with mandate of Section 12 of 1996 Act before proceeding further.
The parties at the first instant will appear before the Arbitrator on 17.04.2025 at 10.00 A.M. and thereafter as directed by learned Arbitrator.
The Arbitrator shall be paid fee in accordance with the Fourth Schedule of the 1996 Act, as amended.
The Arbitrator is requested to complete the proceedings as per time limit specified under Section 29-A of the 1996 Act.
Needless to mention, parties would be at liberty to raise all the claims/defences/counter claims/pleas before the Arbitrator. Any observation made hereinabove will not be binding on the learned Arbitrator.
A request letter along with copy of this order be sent to Ms. Puneeta Sethi.
Pending miscellaneous application(s), if any, shall also stand disposed of.