UMAKANT RAMA ADCONCAR Vs. ARUN UMAKANT ADKONKAR

JUDGEMENT

(1.) This is an application for appointment of arbitrator made under Section 11 of the Arbitration and Conciliation Act, 1996 ( the said Act ).

(2.) With regard to the very dispute in respect of which the appointment of arbitrator is applied for, this Court has made the order on 3rd May, 2019 disposing of the application for appointment of arbitrator No.1 of 2019. The said order dated 3rd May, 2019 reads as follows :-

(3.) After the order was made, Mr. P. V. Kamat, former District Judge, North Goa, Panaji, expressed difficulties to proceed to act as an Arbitrator in this matter on account of his appointment as a member of the Real Estate Regulatory Authority (RERA). The learned counsel for the parties point out that thereafter Mr. P. V. Kamat has been appointed as a member of the Goa Human Rights Commission and is functioning as such.