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Judgment
11 paragraphs · 120 words
Jyoti Singh, J
1.
Learned counsel for the respondent submits on instructions from the respondent that he has no objection to the appointment of an Arbitrator.
2.
With the consent of the parties, Ms. Isha Khanna, Advocate is appointed as a Sole Arbitrator to adjudicate the disputes between the parties.
3.
The address and mobile number of the learned Arbitrator is as under:
Ms. Isha Khanna, Advocate
Off: 45/11, ground Floor, East Patel Nagar,
New Delhi-110008.
Mobile: 9811054386.
4.
The learned Arbitrator shall give disclosure under Section 12 of the Act before entering upon reference.
5.
Fee of the Arbitrator shall be fixed as per Fourth Schedule of the Act.
6.
The petition is disposed of in the aforesaid terms.