PRASAR BHARTI Vs. NATIONAL BRAIN RESEARCH CENTRE

JUDGEMENT

(1.) By way of the present petition under sec. 14(1)(b) of the Arbitration and Conciliation Act, 1996 ('A&C Act' for short) the petitioner/Prasar Bharti seeks termination of the mandate of the learned Sole Arbitrator appointed vide order dtd. 12/2/2020 by a Co-ordinate Bench of this court in Arb. P. No. 799/2019 under sec. 11(6) of the A&C Act. The learned Arbitrator is stated to be seized of the disputes between the parties arising from an agreement dtd. 1/6/2010 signed between the petitioner and Respondent No. 1, though by reason of pendency of the present petition, at this time no arbitral proceedings between the petitioner and Respondent No. 1 are stated to be going-on.

(2.) Notice on this petition was issued on 8/9/2021; whereupon Respondent No. 1entered appearance and has filed reply dtd. 23/12/2021 opposing the prayer in the petition.

(3.) Insofar as Respondent No. 2 is concerned, it is the petitioner's submission, that the disputes between the petitioner and Respondent No. 2 have been decided and resolved by way of an interim award dtd. 21/11/2019 made by a different arbitrator; and the learned Arbitrator in the present matter is seized only of the disputes between the petitioner and Respondent No. 1.