Punjab-Haryana High Court
Sat Sahib Co-Op. L&C; Society vs State Of Haryana & Ors on 26 May, 2017
Author: S.J. Vazifdar
Bench: S.J. Vazifdar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ARB-238-2016 (O&M)
Date of decision:- 26.05.2017
Sat Sahib Co-Op L&C Society, Jhajjar
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
Present:- Mr. Vivek Khatri, Advocate,
for the petitioner.
Ms. Mamta Singla Talwar, Deputy Advocate General, Haryana.
* * * *
S.J. VAZIFDAR, C.J. (ORAL)
This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 for the appointment of an arbitrator.
2. The parties had entered into a contract clause 25 whereof contains an arbitration agreement. Disputes and differences have arisen between the parties.
3. The petition is, therefore, disposed of by appointing Shri B.C. Gupta, a retired Additional District Judge, Punjab, as the sole arbitrator. The fees shall be as per the Chandigarh Arbitration Centre (CAC)(Administrative Cost and Arbitrators' Fees) Rules, 2014. The venue shall be the Chandigarh Arbitration Centre.
4. The arbitration shall commence only after the petitioner complies with the terms and conditions of the agreement including as to the deposit of the money.
(S.J. VAZIFDAR) CHIEF JUSTICE 26.05.2017 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 09-06-2017 10:36:14 :::