Punjab-Haryana High Court
Samir Kalra vs M/S Tdi Intratech Ltd And Ors on 28 April, 2017
Author: S.J. Vazifdar
Bench: S.J. Vazifdar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Arbitration Case No.6 of 2017 (O&M)
DATE OF DECISION: 28.04.2017
Samir Kalra .....Petitioner
versus
M/s Taneja Developers & Infrastructure Ltd. and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
Present: Ms. Vandana Malhotra, Advocate for the petitioner
Mr. S.K. Monga, Advocate for respondent Nos.1 and 2
..
S.J.VAZIFDAR, CHIEF JUSTICE (Oral):
This is an application under section 11 of the Arbitration and Conciliation Act, 1996, for appointment of an arbitrator.
2. The petition is disposed of by appointing Shri B.C. Gupta, former ADJ, Punjab, as the sole Arbitrator. The fee shall be as per the Chandigarh Arbitration Centre (CAC)(Administrative Cost and Arbitrators' Fees) Rules, 2014.
3. Considering the nature of the dispute and the amount claimed, it is desirable that the parties try and settle the matter through mediation. For this purpose, it is directed that the Arbitrator shall not enter upon reference up to and including 31.07.2017. In the meantime, the parties shall appear before the Mediation Centre on 05.05.2016 at 11.00 A.M. and thereafter as directed by the Mediator. If the matter is settled, the reference to arbitration shall stand cancelled.
28.04.2017 (S.J. VAZIFDAR)
parkash* CHIEF JUSTICE
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