Asian Hotels (North) Ltd. vs M/s Ram Krishan Associates Pvt. Ltd.

Exemption allowed subject to all just exceptions.

Application stands disposed of.

This is a petition under Section 14(1)(b) read with Section 15 of the Arbitration and Conciliation Act, 1996^{11.“the 1996 Act”, hereinafter} for appointing a substitute arbitrator, as Justice (Retd.) V. Ramasubramanian, who was arbitrating on the disputes between the parties, has recused from the proceedings.

Accordingly, this Court appoints Hon’ble Mr. Justice R.K. Gauba (Tel. 9650411919), a learned retired Judge of this Court as the arbitrator. The terms and conditions of the learned arbitrator shall be the same as those which applied to Justice (Retd.) V. Ramasubramanian. The arbitration shall continue from the stage at which they were when Justice Ramasubramanian recused from the proceedings.

Learned Counsel for the parties state that there are 21 connected matters which were also being adjudicated by Justice Ramasubramanian. It shall be open to the parties to request to the learned arbitrator, who is being appointed today, to arbitrate on the said 21 matters.

The petition stands disposed of in the aforesaid terms.