INDIA FURNISHERS Vs. CHINAR EXPORTS LIMITED

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sections 5, 8 fell of the Arbitration Act seeking for appointment of an independent and impartial person as an Arbitrator to adjudicate upon the disputes arising between the petitioner and the respondent No. 1. The respondent No. 1 engaged the services of the petitioner for the work (if interior furnishing and renovation of Chinar Exports Ltd. situated at 7th floor of World Trade Tower, New Delhi. In respect of the same a memorandum of understanding came to be executed between the petitioner and respondent No. 1, a copy of which is on record.

(2.) Counsel appearing for the petitioner states that the petitioner would be content if the named Arbitrator in the memorandum of understanding is also appointed as the sole Arbitrator to adjudicate upon and decide the disputes and differences arising .between the parties and as stated in the petition. My attention has also been drawn to the various clauses of the memorandum of understanding.

(3.) I have heard the learned Counsel appearing for the parties. According to the learned Counsel for the petitioner various clauses of the memorandum of understanding would show that it was agreed upon between the parties to the agreement namely the petitioner and respondent No. 1 that any dispute or differences that might arise between the parties with regard to rate or any other claim in respect of the work of interior furnishing and renovation of Chinar Exports Office was to be decided through reference to the sole arbitration of Mr. H.S. Sandhu.