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Judgment
On 25th January, 2017, this Court appointed Mr. Justice
Subrata Mitra (Retired Chief Judge of the City Civil Court) as the sole Arbitrator. By the
letter dated 28th February, 2017, he declined to act as an Arbitrator by citing reasons.
In those circumstances, I appoint Ms. Anwari Quraishi, Advocate of this
Hon''ble High Court, in his place and stead at a consolidated remuneration of
Rs.30,000/-, to be borne by the parties in equal share.
The learned Arbitrator will appoint a clerk and a stenographer whose
remuneration and the other costs and charges of the arbitration will be borne by the
parties in equal share.
The learned Arbitrator will adjudicate the disputes as mentioned in this
Section 11 application along with any other dispute that may arise between the parties
from the statement of claim, counter-statement and counter claim, if any, to be filed as
per the direction of the learned Arbitrator.
I most humbly request the learned Arbitrator to enter upon the reference
as soon as possible and make and publish the award within 12 months from the date of
entering upon the reference.
This application is disposed of.