Allahabad High Court
Itd Cementation India Limited vs New Okhla Industrial Development ... on 27 August, 2020
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- ARBITRATION AND CONCILI. APPL.U/S11(4) No. - 121 of 2019 Applicant :- Itd Cementation India Limited Opposite Party :- New Okhla Industrial Development Authority (Noida) Counsel for Applicant :- Rahul Srivastava Counsel for Opposite Party :- Kaushlendra Pratap Singh Hon'ble Salil Kumar Rai,J.
By order dated 5.8.2020, this Court appointed Mr. Justice P.K.S. Bhagel, a retired Judge of this Court as an Arbitrator subject to his consent in terms of Section 11(8) of the Arbitration and Conciliation Act.
The aforesaid proposed arbitrator has sent his consent in terms of Section 11(8) of the Act vide letter dated 26.8.2020.
In view of the aforesaid, Mr. Justice P.K.S. Bhagel, a retired Judge of this Court, R/o Parthasarthi House, Mayo Road, Mayo Hall, Allahabad-211001, Mobile No. 9936931931, 9415237424, is appointed as an Arbitrator to enter upon the reference, and to adjudicate the dispute in accordance with the provisions of the Arbitration and Conciliation Act, 1996.
The Arbitrator shall be entitled to fees in accordance with the amended fourth Schedule to the Act of 1996. The expenses shall be borne equally by the parties.
The application is allowed.
Order Date :- 27.8.2020 Anurag/-