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M/S Larsen & Toubro Limited vs Public Works Department

Delhi High Court · Decided on 4 July 2023 · Citation: (2023) 07 DEL CK 0008

HON’BLE JUDGES
Yogesh Khanna, J
ACTS & SECTIONS REFERRED
Arbitration and Conciliation Act, 1996 — Section 11
RESULT
Disposed Of
CASE NUMBER
Arbitration Petition No. 440 Of 2023
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Judgment

5 paragraphs · 145 words

Yogesh Khanna, J

1.

This petition is filed under Section 11 of Arbitration and Conciliation Act, 1996 for appointment of a sole arbitrator to resolve the disputes and differences arising between the parties in relation to the Contract Agreement dated 08.11.2017.

2.

The learned counsel for petitioner has referred to Article 23 viz. Dispute Resolution clause in the Contract Agreement dated 08.11.2017. The learned counsel for respondent also agrees to the appointment of a sole arbitrator to arbitrate the disputes between the parties.

3.

Accordingly, Ms. Justice Mukta Gupta (Retd.) is hereby appointed as a sole arbitrator to arbitrate the disputes between the parties. The rights and contentions of the parties are left open.

4.

In view of above, the petition stands disposed of. Pending application, if any, also stands disposed of. A copy of this order be communicated to the sole arbitrator. Order dasti.