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Judgment
17 paragraphs · 194 wordsJyoti Singh, J
I.A. 15986/2019 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
ARB.P. 738/2019 and I.A. No. 15987/2019
Issue notice.
Learned counsel for the respondent accepts notice and submits on instructions from the respondent that the respondent has no objection to appointment of a Sole Arbitrator by this Court and termination of mandate of the present Arbitrator.
The present proceedings are being conducted by Sole Arbitrator, Mr. Sandeep Malik.
With the consent of the parties, mandate of Sh. Malik is hereby terminated. Both parties have jointly suggested the name of Hon'ble Mr. Justice K.S. Gupta to be appointed as a Sole Arbitrator.
Hon'ble Mr. Justice K.S. Gupta former Judge of this court is hereby appointed as a Sole Arbitrator to adjudicate the disputes between the parties.
The address and mobile number of the learned Arbitrator is as under:
Hon'ble Mr. Justice K.S. Gupta
B-176, GF, Shivalik, Near Malviya Nagar,
New Delhi-110017
The learned Arbitrator shall give disclosure under Section 12 of the Act before entering upon reference.
Fee of the Arbitrator shall be fixed as per Fourth Schedule of the Act.
Petition is disposed of along with the pending applications.