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Judgment
7 paragraphs · 251 wordsS.K. Mishra, J
Despite sufficient service of notice upon the respondent, none appears on his behalf.
In this application, filed under sub-section (6) of Section 11 of the Arbitration and Conciliation Act, 1996 (for short the ‘Act’), the petitioner has prayed for appointment of a sole Arbitrator.
Clause 4 of Article 13 of the Lease Deed/Agreement dated 29.03.2018 is the arbitration clause for resolving the disputes between the parties.
The learned counsel for the petitioner submits that the sole Arbitrator may be appointed. The learned counsel has made a suggestion before this Court that former District Judge Ms. Kumkum Rani, C/o Mr. Ram Gopal Aggarwal, PVA-84-85, Pleasant Valley, Rajpur Road, Dehradun, be appointed as the sole Arbitrator.
Hence, this application is disposed of accordingly by appointing Ms. Kumkum Rani, (Retired District Judge), C/o Mr. Ram Gopal Aggarwal, PVA-84-85, Pleasant Valley, Rajpur Road, Dehradun, as the sole Arbitrator to resolve the dispute between the parties.
Let the Arbitrator be intimated accordingly. The learned Arbitrator shall, in terms of Section 11(8) of the 1996 Act, furnish her disclosure in writing to this Court within 15 days from the date of receipt of a certified copy of this order. She shall, thereafter, fix her remuneration, and charges towards other expenses, in consultation with the parties to the dispute. She shall endeavour to complete the arbitral proceedings, and to pass an award with utmost expedition, preferably within six months from the date on which he enters upon a reference.