Punjab-Haryana High Court
M/S Synergy Solar Pvt Ltd vs Bptp Ltd & Anr on 27 February, 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ARB-138-2014 (O&M)
Date of decision:- 27.02.2015
M/s Synergy Solar Pvt. Ltd.
...Petitioner
Versus
BPTP Limited and another
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
Present: Mr. Parveen Gupta, Advocate,
for the petitioner.
Mr. Hemant Saini, Advocate,
for the respondents.
****
S.J. VAZIFDAR, A.C.J. (ORAL)
The petition is disposed of by appointing Justice Permod Kohli, retired Chief Justice of Sikkim High Court now residing at 1st Floor, 22, Sant Nagar, East of Kailash, New Delhi as the sole arbitrator in terms of the arbitration clause set out in the petition.
2. The parties agree that the arbitration shall be as per the rules of the Delhi Arbitration Centre.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE 27.02.2015 Amodh AMODH SHARMA 2015.03.02 10:33 I attest to the accuracy and authenticity of this document chandigarh