R. VEDAGIRI Vs. K. RAJAKUMARI

JUDGEMENT

(1.) This order will now dispose of the captioned 'Arbitration Original Petition' (hereinafter 'Arb OP' for the sake of brevity) which is presented in this Court on 14/12/2021 under Sec. 11 of 'The Arbitration and Conciliation Act, 1996 (Act No.26 of 1996)' [hereinafter 'A and C Act' for the sake of convenience and clarity] with a prayer for appointment of an Arbitrator.

(2.) Mr.D.Parthasarathy, learned counsel for sole petitioner and Ms.R.Roshini, learned counsel representing Mr.Rohan Rajasekaran, learned counsel for both the respondents in the captioned Arb.OP are before this Court.

(3.) Read this in conjunction with and in continuation of earlier proceedings made by Hon'ble predecessor Judge on 3/1/2022 followed by proceedings made in the listing on 19/1/2022 and my proceedings dtd. 28/3/2022, which read as follows: