ANAND BUILDERS Vs. DRIPLEX WATER ENGINEERING PRIVATE LIMITED

JUDGEMENT

(1.) THIS is an application undar sections 5 and II of the Arbitration Act, 1940 (the Act) for the removal of the sole arbitrator Shri S. N. Mukherjee.

(2.) ON an application under section 20 of the Act filed by the contractor Mjs. Anand Builders I appointed on 6th April. 1981 Mr.S. N. Mukherjee as the sole arbitrator. Mr. Mukherjee is an advocate. He appears before the arbitrators in disputes arising out of building contracts. Both the employer Mrs. Driplex Water Engineering (P) Ltd. and the contractor Anand Builders agreed on the name of Mr. Mukherjee. I, therefore, appointed him.