Allahabad High Court
Ravi Offset Printers And Publishers ... vs Madhyamic Shiksha Parishad U.P. on 1 March, 2021
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- ARBITRATION AND CONCILI. APPL.U/S11(4) No. - 14 of 2021 Applicant :- Ravi Offset Printers And Publishers Pvt. Ltd. Opposite Party :- Madhyamic Shiksha Parishad U.P. Counsel for Applicant :- Ranjit Saxena 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 03.02.2021, the proposed arbitrator has given his consent in terms of Section 11(8) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act'), to act as an arbitrator.
3. Accordingly, Mr Justice Rajiv Lochan Mehrotra, a retired Judge of this Court, R/o A-39, Agni Path Colony, Tej Bahadur Sapru Road, Allahabad, Uttar Pradesh (Mobile No.9415125760), is appointed as the arbitrator to enter upon the reference and adjudicate the dispute in accordance with the provisions of the Act.
4. The arbitrator shall be entitled to fees and expenses, in accordance with the provisions of fourth schedule inserted by Act No.3 of 2016.
5. The order dated 03.02.2021 is confirmed. The application under Section 11 of the Act thus, stands allowed.
Order Date :- 1.3.2021 S.Chaurasia