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Judgment
Vivek Singh Thakur, J
It is undisputed that in a petition bearing Arbitration Case No. 66 of 2021, filed by petitioner under Section 11 of Arbitration and Conciliation Act,
1996 seeking appointment of Arbitrator to resolve the dispute between the parties in reference to present petition, Hon’ble the Acting Chief
Justice, vide order dated 24th July, 2021, has appointed an Arbitrator for passing the award in accordance with law.
2 In view of above development, parties are directed to make submissions, in favour or against the grant of interim stay as being prayed by petitioner,
before learned Arbitrator, which shall be decided by the learned Arbitrator in accordance with law.
3 Till adjudication and decision with respect to interim order by learned Arbitrator, interim order dated 4th May, 2021, passed in this petition, shall
remain in force.