Dayanand Pal vs Mr. Dharmender Kumar Bhati & Ors.

Exemption allowed subject to all just exceptions.

Application stands disposed of.

The learned arbitrator, who had been appointed by order dated 29 November 2019 of this Court has recused from the proceedings thereby necessitating the appointment of a substitute arbitrator in terms of Section 14(1)(a) read with Section 15(2) of the Arbitration and Conciliation Act, 1996^{11.“the 1996 Act”, hereinafter}.

The learned Counsel for the respondents does not have any objection.

Accordingly, this Court appoints Mr. Piyush Gaur, Advocate (Tel: 9971897555) as the substitute arbitrator in place of the arbitrator, who has recused.

The substitute arbitrator would proceed from the stage at which the proceedings were at the time of recusal of the earlier arbitrator.

The petition stands disposed of in the aforesaid terms.