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Judgment
9 paragraphs · 170 wordsJyoti Singh, J
This is a petition filed under Section 11(6) of the Arbitration & Conciliation Act, 1996 for appointment of an Arbitrator. Ms. Tatini Basu, learned counsel appearing on behalf of the respondent submits that the respondent has no objection to the Arbitrator being appointed by this Court.
With the consent of the parties, Mr. Padam Kant Saxena, Additional District Judge (Retd.) Delhi, (R/o Flat No. 261, Royal Residency, Plot No. 5, Sector- 9, Dwarka, New Delhi- 110077 Mobile: 9910384668) is appointed as Sole Arbitrator to adjudicate the dispute between the parties.
The Arbitrator will give a disclosure under Section 12 of the Act before entering upon reference.
The fees of the Arbitrator will be fixed as per Fourth Schedule.
Copy of this order be sent to the learned Arbitrator.
With the above directions, the petition stands disposed of.
I.A. No. 5026/2019 (Directions)
Since the main petition is disposed of, this application has become infructuous and the same is dismissed as such.