SURINDER CHAUHAN Vs. RELIANCE TELECOM INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) This petition has been filed under sub-section (6) of Section 11 of the Arbitration and Conciliation Act, 1996 for appointment of arbitrator in terms of arbitration sub-clause (e) of clause 7 of the lease agreement executed between the parties. Petitioner has sent communication to the respondents on 4.3.2013 for appointment of Arbitrator. No Arbitrator has been appointed as per arbitration clause contained in the lease agreement. The dispute has arisen between the parties. Accordingly, I am satisfied that all the requirements of the Arbitration and Conciliation Act, 1996 have been fulfilled by the petitioner and the Arbitrator is required to be appointed to resolve all the disputes which have arisen between the parties.

(2.) Accordingly, Ms. Suman Thakur, Advocate is appointed as Arbitrator. The Arbitrator is directed to enter into reference within a period of two weeks from the date of receipt of the copy of the order. Thereafter, the petitioner is directed to file claim petition within a period of three weeks. Reply be filed by the respondents within a further period of three weeks. The pleadings, including, rejoinder and counter-claim, shall also be completed by the parties within a period of eight weeks after entering into reference by the Arbitrator. It shall be open to the Arbitrator to determine her own procedure with the consent of the parties. The fee of the Arbitrator, in lump sum, shall be Rs. 25,000/- which shall be equally borne by the parties. The award shall be made strictly as per the provisions of the Arbitration and Conciliation Act, 1996 within six months. Needless to add that the Arbitrator shall pass a speaking order. The Registry of this Court is directed to immediately inform the Arbitrator about the passing of the order by sending a copy of this order to her. In view of this, the petition stands disposed of. Pending application, if any, also stands disposed of. No costs.