Life Line Hospital And Research Centre vs Employees State Insurance Corporation

As per office report dated 9th of February, 2021, respondent stands served.

Despite repeated calls, none has entered appearance on behalf of the respondent.

As such, this Court proceeds ex parte.

This application has been moved seeking appointment of an Arbitrator invoking the powers of this Court under Section 11(6) of the Arbitration and

Conciliation Act, 1996.

There is no dispute about-(a) the legality, validity and binding effect of the agreement dated 14.06.2017 entered into between the parties to the lis

[Annexure-1]; (b) the existence of arbitration clause contained therein; (c) the existence of dispute(s) arising there from.

As such, the present petition stands disposed of in the following terms:

(a) Shri Bidu Bhushan Pathak, (Retired District Judge) is hereby appointed as arbitrator to adjudicate the dispute inter se the parties emanating out of

the agreement dated 14.06.2017 (Annexure-1) executed between the petitioner and the respondent;

(b) the proceedings, shall be conducted through the mode of video conferencing;

(c) parties are directed to appear before the learned Arbitrator on 1st of March, 2021 through virtual or physical mode.

(d) during the period of current Pandemic Covid-19, subject to the convenience, arbitral proceeding can commence and conclude using facility of video

conferencing/other electronic mode.

(e) parties shall fully co-operate and not take any unnecessary adjournment;

(f) parties are directed to apprise the learned Arbitrator of the passing of the order;

(g) this Court is hopeful that the dispute shall be adjudicated at the earliest;

(h) learned Arbitrator shall be entitled to fee as per the prescribed schedule;

(i) learned Registrar General shall ensure that a copy of this order is made available to the learned Arbitrator;

(j) parties shall file their statement of claim before the learned Arbitrator on such date of hearing which he may fix, as per mutual convenience;

(k) no order as to costs;

The present petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, shall stand disposed of.