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Judgment
9 paragraphs · 239 wordsJagmohan Bansal, J
Through instant application under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short ‘1996 Act’), the applicants are seeking appointment of an Arbitrator.
Learned counsel for the parties are AD IDEM that Ms. Justice Jaishree Thakur, Retired Judge of this Court may be appointed as Sole Arbitrator to adjudicate dispute between the parties.
In the wake of statement of learned counsel for the parties, Ms. Justice Jaishree Thakur, Retired Judge of this Court, residing at House No. 36, Sector 8-A, Chandigarh, Mobile No.9814125236 is hereby appointed as a Sole Arbitrator to adjudicate the dispute between the parties, subject to compliance of statutory requirements. The learned Arbitrator is requested to comply with mandate of Section 12 of 1996 Act before proceeding further.
Parties are directed to appear before the learned Arbitrator on date, time and place to be fixed by the Arbitrator at her convenience.
The Arbitrator shall be paid fee in accordance with the Fourth Schedule of the Act, as amended.
The Arbitrator is requested to complete the proceedings as per time limit specified under Section 29-A of the 1996 Act.
Needless to mention, parties would be at liberty to raise all the claims/defences/counter claims/pleas before the Arbitrator. Any observation made hereinabove will not be binding on the learned Arbitrator.
A request letter along with copy of this order be sent to Ms. Justice Jaishree Thakur.