B.S. SANGWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application under Sections 11 of the Arbitration and Conciliation Act, 1996 seeking the appointment of Arbitrator.

(2.) IT has been averred by the petitioner that as per the arbitration clause of the agreement between the parties, the arbitration was invoked by the petitioner vide letter dated 22nd January, 2004 as stated in paragraph 7(n) of the petition. The letter dated 22nd January, 2004 bears out the averment.

(3.) ACCORDINGLY , Mr. Harish Chandra, Ex -Member, U.P.S.C., B -761, Sushant Lok -I, Gurgaon (Mobile No. 98100338457, 95124 -2385566) is appointed as Arbitrator. The parties to appear before the Arbitrator so appointed, on 8th November, 2004 at 4 PM on which day the statement of claim will be filed by the claimant. The Arbitrator is directed to dispose of the reference not later than 6 months from the first date of hearing of the reference. The Arbitrator shall fix his fee after consulting the parties.