Allahabad High Court
M/S Lallooji And Sons vs Prayagraj Mela Pradhikaran on 7 January, 2021
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- ARBITRATION AND CONCILI. APPL.U/S11(4) No. - 130 of 2019 Applicant :- M/S Lallooji And Sons Opposite Party :- Prayagraj Mela Pradhikaran Counsel for Applicant :- Ashish Agrawal Counsel for Opposite Party :- Kartikeya Saran Hon'ble Saumitra Dayal Singh,J.
1. Heard Sri Ashish Agrawal, learned counsel for the applicants and Ms Rupal Agarwal, learned counsel holding brief of Sri Kartikeya Saran, learned counsel for the opposite party.
2. Office has placed on record the consent letter received from the arbitrator.
3. Pursuant to the order passed on 09.12.2020, the proposed arbitrator has given his consent in terms of Section 11(8) of the Arbitration and Conciliation Act, 1996, to act as an arbitrator.
4. Accordingly, Hon. Mr. Justice Shashi Kant Gupta (Former Judge of this Court) (R/o Judges Bungalow No. 25, Drummond Road, Prayagraj/9 Elgin Road, Civil Lines, Prayagraj (Mobile No. 9415216833), is appointed as an arbitrator to enter upon the reference and adjudicate the dispute in accordance with the provisions of Arbitration and Conciliation Act, 1996.
5. The arbitrator shall be entitled to fees, in accordance with the provisions of fourth schedule inserted by Act No.3 of 2016. The expenses shall be borne equally by the parties.
6. The application under Section 11 of the Act thus, stands allowed.
Order Date :- 7.1.2021 S.Chaurasia