SARABJEET SINGH Vs. PANCHGANGA SCHOOLS LIMITED

JUDGEMENT

(1.) Arb.P. 520/2021

(2.) This Court, therefore, disposes of this petition by approving the names of the aforesaid two learned arbitrators, who are requested to confer and appoint a third presiding arbitrator, so that the coram of the learned Arbitral Tribunal would be complete.

(3.) In the event that the learned arbitrators, whose appointment has been approved today, are unable to agree on the name of the presiding arbitrator, the liberty shall be reserved to the parties to revive this petition, so that Court could appoint the presiding arbitrator.