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Judgment
9 paragraphs · 170 wordsSanjeev Sachdeva, J
The reply filed by the respondent vide Diary no. 371155/2022 in not on record. The Registry is directed to place the same on record.
Petitioner seeks reference of disputes to an Arbitral Tribunal pursuant to the Arbitration clause contained in the work order dated 09.06.2016.
Learned counsel appearing for the respondent submits that without prejudice to their rights and contentions, respondents have no objection to the dispute being referred to a sole Arbitral Tribunal.
Accordingly, with the consent of parties, Mr. Justice Manmohan Singh (Retd), former judge of this court (Mobile# +91 9717495001; email: justicemanmohansingh@gmail.com) is appointed as the Sole Arbitral Tribunal.
The fees of the learned Arbitrator shall be as per the Fourth Schedule of the Arbitration and Conciliation Act, 1996.
The Arbitrator shall furnish the requisite disclosure under section 12 of the Arbitration and Conciliation Act, 1996 within two weeks of entering reference.
Petition is disposed of in the above terms.
Next date of 11.07.2022, stands cancelled.