NISHANT SINGH Vs. SAHARA INDIA MASS COMMUNICATION

JUDGEMENT

(1.) The instant application has been filed on behalf of the petitioner under Sec. 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an independent and impartial Arbitrator for resolution of disputes arisen between the petitioner and the respondent Nos. 1 to 3 pursuant to an agreement dtd. 1/10/2016 which was extended further vide extension agreement dtd. 19/9/2017.

(2.) Prior thereto, on 5/1/2022, the Court had passed the following order:-

(3.) Learned counsel for the respondents states that the dispute stands resolved and the payments made.