EAST WEST RESCUE PVT LTD Vs. NARENDER SINGH

JUDGEMENT

(1.) THE present petition is filed by the petitioner under Section 9 of the Arbitration and Conciliation Act, 1996 (in short the Act) praying inter alia for appointing the respondent No. 1 as the guardian ad-litem for minor respondents No. 2 and 3 in the arbitral proceedings, pending before the learned Arbitrator, Justice R. L. Khurana (Retd. ). Before dealing with the submissions of the respective parties, it would be appropriate to advert to the relevant facts of the present case.

(2.) IT is the case of the petitioner that it renders medical services in various parts of India and abroad. It has its registered office at Delhi, carries on its business at Delhi and makes all appointments of its medical and non-medical staff at Delhi. The terms and conditions of service governing the medical and non-medical staff are enclosed with the petition. Clauses 5 and 6 of the service conditions which are relevant for the purposes of the present petition are reproduced as under:

(3.) ONE Dr. Narender Singh was engaged as a Medical Officer by the petitioner. The last place of posting of Dr. Narender Singh was at Himachal Pradesh. During the course of his service with the petitioner, certain disputes arose between them.