Punjab-Haryana High Court
Sat Sahib Co-Op L&C; Society vs Chaudhary Charan Singh Haryana ... on 16 March, 2018
Author: S.J.Vazifdar
Bench: S.J.Vazifdar
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Arbitration Case No. 292 of 2017 (O&M)
Date of Decision: 16.03.2018
Sat Sahib Coop. L&C Society, .....Petitioner
versus
Ch.Charan Singh, Haryana Agriculture University, Hisar and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE S.J.VAZIFDAR, CHIEF JUSTICE
Present: Mr. Vivek Khatri, Advocate for the petitioner.
Mr. C.R.Dahiya, Advocate for the respondents.
..
S.J.VAZIFDAR, CHIEF JUSTICE This is an application under section 11(6) of the Arbitration and Conciliation Act, 1996 for the appointment of a sole arbitrator to adjudicate upon the disputes and differences between the parties.
2. With the consent of the parties, the petition is disposed of by appointing Shri Vinod Jain, a former District & Sessions Judge, Haryana, as the sole arbitrator to adjudicate upon the disputes and differences between the parties. The fees shall be as per the Chandigarh Arbitration Centre (CAC) (Administrative Cost and Arbitrator's Fees) Rules, 2014.
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