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Judgment
11 paragraphs · 192 wordsSudhanshu Dhulia, J
The petitioner and respondent no.3 entered an agreement on 11.12.2012 for construction of a Steel Girder Bridge, 69 Meters Span, 1.5 lane over
River Pinder at Karanprayag. Admittedly, the agreement has an arbitration clause. Since a dispute arose between the parties, the petitioner has filed
the present arbitration petition under Section 11 (6) of the Arbitration and Conciliation Act, 1996 for appointment of Arbitrator.Â
Learned State Counsel admits the above fact and agrees that Arbitrator be appointed in the present matter to resolve the dispute.
Learned counsels for both the parties have agreed on the name of Justice Mr. Amar Saran, who is the retired Judge of Allahabad High Court to be
the sole arbitrator in the matter.
In view thereof, Justice Mr. Amar Saran, who is the retired Judge of Allahabad High Court is appointed as sole arbitrator to adjudicate the dispute,
which shall be subject to the declaration of the Arbitrator under the provisions of Section 11 (8) read with Section 12 of the Arbitration and
Conciliation Act, 1996 as regarding his independence and disclosure, if any.Â
Arbitration petition stands disposed accordingly.Â