Punjab-Haryana High Court
M/S Nice Projects Pvt Ltd vs M/S North Star Apartments Pvt Ltd on 29 May, 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ARB-113-2014 (O&M)
Date of decision:- 29.05.2015
M/s Nice Projects Pvt. Ltd.
...Petitioner
Versus
M/s North Star Apartments Pvt. Ltd.
...Respondent
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
Present: Mr. Rajul Shrivastav, Advocate,
and Mr. Anup Jain, Advocate,
for the petitioner.
Mr. Ashish Chopra, Advocate,
for the respondent.
****
S.J. VAZIFDAR, A.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 petition is disposed of by appointing Justice Mukul Mudgal, former Chief Justice of this Court, now residing at H. No. C-30, First Floor, Nizamudin, New Delhi as the sole arbitrator.
3. The parties state that they are trying to settle the matter and that they will, therefore, not approach the learned arbitrator upto 31.07.2015.
4. In the event of the matter being settled, the parties are at liberty to even approach this Court for recalling/setting aside this order.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE 29.05.2015 Amodh AMODH SHARMA 2015.05.29 18:08 I attest to the accuracy and authenticity of this document chandigarh