CB HANG YAKU RAI Vs. A.K. BUILDERS

JUDGEMENT

(1.) This is an application under Sec. 11 of the Arbitration and Conciliation Act, 1996 (as amended till date), for appointment of an Arbitrator.

(2.) Having heard the learned Advocates for the parties and upon perusing the instant application, this Court is of the view that there is an arbitrable dispute which has arisen and which requires adjudication by an Arbitral Tribunal comprising of a sole Arbitrator.

(3.) During the course of hearing, this Court asked the learned Advocates of both parties to name any learned Senior Advocate of this Court who could be nominated as the learned sole Arbitrator to adjudicate upon the dispute between the parties. Both the learned Advocates have come up with one common name; that of a designated Senior Advocate of this Court, namely, Shri Asutosh Moulik.