PRADEEP DUTTA Vs. DEHRADUN CLUB LTD.

JUDGEMENT

(1.) Heard learned counsels.

(2.) Misc. application (MCC No. 644 of 2020) is a letter written by the Arbitrator appointed by this Court on 17.09.2020, whereby he has informed that due to some unavoidable reasons, he is not in a position to act as an Arbitrator.

(3.) In view of the facts and circumstances of the case, a new Arbitrator is required to be appointed to resolve the dispute between the parties.