MAHABIR PRASAD AGARWALA Vs. UNION OF INDIA

JUDGEMENT

(1.) This arbitration petition has been filed by the petitioner seeking appointment of an independent Arbitrator and/or a Panel of Arbitrators, if permissible, from the three names given in letters dtd. 12/10/2021 and 1/11/2021, of the petitioner for adjudication of disputes/claims, etc. between the parties before this Court.

(2.) By an order dtd. 18/2/2022, this Court had directed the parties to exchange affidavits. Consequent thereto, an affidavit has been filed on behalf of the respondents (Union of India and Ors.), although, no reply thereto has been filed on behalf of the petitioner.

(3.) Perusing the affidavit filed on behalf of the Union of India and others, it is noticed that the respondents have submitted that any retired Judge of this Court or the Hon'ble High Court at Calcutta may be appointed as an Arbitrator in order to adjudicate upon the disputes which have arisen between the parties.