JIVANDAS GOPALBHAI BAJAJ Vs. BIMLADEVI

JUDGEMENT

(1.) Learned advocates appearing for the parties in chorus submit that the parties have agreed for resolution of the disputes by arbitration and they are also id-idem on the name of Arbitrator. Hence, jointly they have suggested the name of Mr. N.M. Vyas, Retired Additional District Judge, Surat, to be appointed as the Arbitrator.

(2.) Hence, I proceed to pass following :

(3.) It is hereby made clear that the parties to the proceedings may raise all the contentions before the learned Sole Arbitrator. No order as to costs.