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Judgment
12 paragraphs · 189 wordsSudhanshu Dhulia, J
This Arbitration petition has been filed by the petitioner under Section 11 (6) of the Arbitration and Conciliation Act for appointment of an
Arbitrator.Â
The petitioner had entered into a contract with the respondent department for construction of motor road. Now, there is a dispute as to the amount
to be paid to the petitioner by the respondents. Admittedly, the contract has an arbitration clause and the learned State Counsel does not dispute the
existence of the arbitration clause. In fact, a statement has been given by the learned State Counsel that this Court may appoint any Arbitrator, who is
stationed at Dehradun.Â
The name which has been suggested by both the parties is of Sri S.S. Pangti, retired Civil Servant of Uttarakhand, who presently resides in
Dehradun, to be an arbitrator in the matter.
Consequently, Sri S.S. Pangti, retired Civil Servant is appointed as an Arbitrator in the matter to adjudicate the dispute between the parties, subject
to the learned Arbitrator’s disclosure under Section 11(8) read with Section 12 of the Arbitration and conciliation Act.
Arbitration petition stands disposed accordingly.