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Judgment
As per the affidavit of service, service is sufficient.
Learned Counsel appearing on behalf of the Petitioner submits that they have already invoked arbitration and they shall complete the procedure for appointment of an Arbitrator within the next 45 days.
The interim arrangement granted by this Court shall continue for the next 45 days.
It is made clear that, in any case appropriate arbitral tribunal is not constituted and Arbitrator is not appointed, the interim arrangement shall automatically stand vacated.
Upon the constitution of the Arbitral Tribunal, the present petition filed under Section 9 of the Arbitration and Conciliation Act, 19961 shall stand treated as an application under Section 17 of the Act.
It shall be open to the learned Arbitral Tribunal, upon consideration of the matter on its own merits, to continue, modify, vary or vacate the aforesaid interim arrangement.
All the rights and contentions of the parties are left open and nothing contained in this order or previous orders shall be construed as an expression of opinion on the merits of the disputes.
The present petition is disposed of in the aforesaid terms. Pending application(s), if any, also stand disposed of.
1 “Act” hereinafter