DILIP KUMAR SWAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks appointment of an arbitral tribunal in terms of similar agreements all dtd. 10/4/2014. The arbitration clause stipulates reference to the dispute to a sole arbitrator.

(2.) Learned counsel for respondent submits that without prejudice to their defence, they have no objection to appointment of a sole arbitrator.

(3.) Learned counsel for parties submits that since the disputes arising in the three petitions are identical in nature, one common arbitral tribunal be constituted.