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Judgment
23 paragraphs · 358 wordsC .Hari Shankar, J
ARB. P. 251/2020
The precise nature of the dispute between the parties already stands recorded in the order dated 26th June, 2020 and, as the parties are mutually
agreeable to the disputes being referred to an arbitrator to be appointed by this Court, with O.M.P.(I) (COMM.) 149/2020 being decided by the
learned arbitrator as an application under Section 17 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as “1996 Actâ€), it is not
necessary for me to recapitulate the facts.
In view of the joint submission by both parties, ARB. P. 251/2020 is disposed of by appointing Mr. J. R. Aryan, a learned retired Additional District
Judge (Mobile No.9958697034) as the arbitrator, to arbitrate on the disputes between the parties. The parties may contact the learned arbitrator at the
contact details provided hereinabove within 48 hours of receipt of a copy of the present order by the Registry of this Court.
The learned arbitrator would fix his fees in consultation with the parties.
The learned arbitrator would submit the requisite disclosure under Section 12(2) of the 1996 Act within a week of entering on reference.
ARB. P. 251/2020 stands disposed of in the aforesaid terms.
O.M.P.(I) (COMM.) 149/2020
By consent, the petitioner is permitted to file this petition before the learned arbitrator as an application under Section 17 of the 1996 Act. The
learned arbitrator is requested to decide the present application as expeditiously, and if possible, within a period of four weeks from entering on
reference.
The interim order dated 26th June, 2020 read with the order dated 25th November, 2020 passed by this Court, shall continue to remain in operation
and parties shall abide by the orders to be passed by learned arbitrator in O.M.P.(I) (COMM.) 149/2020 treating it to be an application under Section
17 of the 1996 Act.
O.M.P.(I) (COMM.) 149/2020 stands disposed of accordingly.
I.A. 5996/2020 in ARB. P. 251/2020
I.A. 4742/2020, I.A. 5960/2020, I.A. 5961/2020, I.A. 314/2021 and I.A. 2074/2021 in O.M.P.(I) (COMM.) 149/2020
In view of the orders passed in the petitions, these applications are disposed of.