ARVIND KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT J. (Oarl)-

(2.) PETITION under Section 20 Arbitration Act, 1940 being Suit No. 1837-A/84 was filed by the petitioner Mr. Arvind Kumar against the Union of India, respondent, through the Director General of Supplies and Disposals, for appointment of an arbitrator to adjudicate upon the disputes and differences which had arisen between the parties. That petition was accepted and consequently the respondent vide letter dated 15th July, 1985 appointed Smt. R. Lakshmanan, Additional Legal Advisor, Ministry of law, as an arbitrator. She accepted the reference on 8th August, 1985 but resigned as an arbitrator on 9th September, 1985. Thereafter no arbitrator was appointed by the respondent. The petitioner vide notice dated 2nd July, 1986 called upon the respondent to appoint another arbitrator in view of resignation of Smt. R. Lakshmanan. The respondent failed to appoint the second arbitrator.