Punjab-Haryana High Court
Subodh Parkash vs Rajiv Gaddh on 27 November, 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ARB-112-2015
Date of decision:- 27.11.2015
Subodh Parkash
...Petitioner
Versus
Rajiv Gaddh
...Respondent
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
Present: Mr. Raman Sharma, Advocate,
for the petitioner.
Mr. Abhilaksh Grover, Advocate,
for the respondent.
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S.J. VAZIFDAR, A.C.J. (ORAL)
This is a petition under Section 11 of the Arbitration and Conciliation Act, 1996 for the appointment of an arbitrator.
2. There is no dispute about the existence of the arbitration agreement. The parties are unable to agree to the name of the arbitrator.
3. The petition is, therefore, disposed of by appointing Mr. Justice Mehinder Singh Sullar, retired Judge of this Court, as the sole arbitrator.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE 27.11.2015 Amodh AMODH SHARMA 2015.11.28 16:52 I attest to the accuracy and authenticity of this document chandigarh