Allahabad High Court
M/S Om Engineering Works vs State Of U.P. And 3 Others on 1 October, 2019
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 59 Case :- ARBITRATION AND CONCILI. APPL.U/S11(4) No. - 18 of 2019 Applicant :- M/S Om Engineering Works Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- J.P. Singh,V.K.Singh Counsel for Opposite Party :- C.S.C.,Ashok K Pandey Hon'ble Saumitra Dayal Singh,J.
1. Office has placed on record the consent letter received from the arbitrator.
2. Pursuant to the order passed on 22.08.2019, the proposed arbitrator has given his consent in terms of Section 11(8) of the Arbitration and Conciliation Act, 1996, to act as an arbitrator.
3. Accordingly, Mr. Buddhi Ram, a retired District Judge, residing at A-66, Varanasi Development Authority Colony, Badha Lalpur, Post Lamahi, District - Varanasi, Uttar Pradesh - 221007 (Mob. No. - 9415359425), is appointed as an arbitrator to enter upon the reference and adjudicate the dispute in accordance with the provisions of Arbitration and Conciliation Act, 1996.
4. The arbitrator shall be entitled to fees, in accordance with the provisions of fourth schedule inserted by Act No.3 of 2016. The expenses shall be borne equally by the parties.
5. The application under Section 11 of the Act thus, stands allowed.
Order Date :- 1.10.2019 Abhilash