SRM Buildcon Ltd vs General Manager Northern Railway, Baroda House

Jyoti Singh, J

Learned counsel for the respondent, on instructions from the respondent, states that respondent has no objection to the appointment of an Arbitrator by this Court. He further states that though the Arbitration Clause envisages appointment of a three member Arbitral Tribunal to be nominated from a panel to be given by the General Manager, Northern Railway, but his instructions are to consent to the appointment of a Sole Arbitrator.

With the consent of the parties, Mr. Justice B.A. Khan, former Chief Justice of Jammu & Kashmir High Court, is appointed as a Sole Arbitrator to adjudicate the disputes between the parties.

The address and mobile number of the learned Arbitrator is as under:

Mr. Justice B.A. Khan

Former Chief Justice of Jammu & Kashmir High Court,

H.No. 55, High Court Judges Colony,

Express Highway,

Noida-201304

Mobile: 9818000150, 9419000992

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.

The petition is allowed in the aforesaid terms.