Punjab-Haryana High Court
Trident Limited vs Ntt Data Business Solutions Pvt Ltd on 15 December, 2023
Author: Ritu Bahri
Bench: Ritu Bahri
Neutral Citation No:=2023:PHHC:161576
(238) 2023:PHHC:161576
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ARB-351-2021 (O&M)
Date of decision:- 15.12.2023
Trident Limited
...Applicant(s)
Versus
NTT Data Business Solutions Pvt. Ltd.
...Respondent(s)
CORAM: HON'BLE MS. JUSTICE RITU BAHRI, ACTING CHIEF JUSTICE
Present: Mr. Brijesh Singh, Advocate,
Ms. Maninee, Advocate,
for Mr. Shekhar Verma, Advocate,
for the applicant.
Mr. Aayush Goyal, Advocate,
Mr. Manjot Singh, Advocate,
for Mr. Vishal Aggarwal, Advocate,
for the respondent.
****
RITU BAHRI, A.C.J. (ORAL)
This is an application under Section 11(6) of the Arbitration and Conciliation Act, 1996 (in short the Act) for the appointment of an arbitrator.
The necessary declaration under Section 12(5) of the Act, as sought from Justice Jaishree Thakur, a former Judge of this Court, has been received and is placed on record as 'X'.
In the circumstances, in view of the previous order dated 24.11.2023, Justice Jaishree Thakur, a former Judge of this Court, is appointed as an arbitrator to adjudicate upon the disputes and differences between the parties.
The application is, accordingly, disposed of.
(RITU BAHRI) ACTING CHIEF JUSTICE 15.12.2023 Amodh Sharma Whether speaking/reasoned Yes/No Whether reportable Yes/No Neutral Citation No:=2023:PHHC:161576 1 of 1 ::: Downloaded on - 18-12-2023 23:53:03 :::