MPD INDUSTRIES PVT LTD , INDORE (MADHYA PRADESH) Vs. STEEL AUTHORITY OF INDIA LIMITED THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) Pursuant to the orders passed by this Court on 15th September 2017 and 8th December 2017, the proposed Arbitrator namely Hon'ble Mrs. Justice Jaya Roy (Retd.), Former Judge of this Court has submitted a declaration which is at Flag-Z being letter dated 3rd January 2018.

(2.) Learned counsel for the parties submit that the appointment of proposed Arbitrator can formally be made for adjudication of the dispute between the parties. For better appreciation the orders dated 15th September 2017 and 8th December 2017 are extracted herein below :-

(3.) In view of the declaration furnished by the proposed Arbitrator, I hereby appoint Hon'ble Mrs. Justice Jaya Roy (Retd.), Former Judge of this Court as an Arbitrator to adjudicate the dispute between the parties. The learned Arbitrator would be at liberty to lay down her fees and other expenses required for conduct of the proceedings however keeping into account the ceiling prescribed under Schedule-IV of the Act of 1996 as amended. Learned Arbitrator would proceed to conclude the reference in expeditious manner also keeping in mind the statutory mandate prescribed under Section 29-A of the Act of 1996. Learned Registrar General shall transmit the copy of the instant order along with the entire pleadings to the learned Arbitrator forthwith. This application stands disposed of.