K.S.BABURAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Prasad Rao Vemulapalli, learned counsel for the applicant and Ms. L.Pranathi Reddy, learned Senior Standing Counsel for Central Government appearing for the respondents.

(2.) By order dtd. 21/11/2025, this Court proposed to appoint Mr. Justice L.Narasimha Reddy, former Chief Justice of Patna High Court, as an independent Arbitrator to adjudicate the dispute between the parties. The order dtd. 21/11/2025 is extracted hereunder for easy reference:

(3.) The proposed Arbitrator has submitted his consent along with a declaration under Sec. 12(1) read with Schedule VI of the Arbitration and Conciliation Act, 1996 (for short, "the Act") by letter dtd. 11/12/2025.