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Judgment
5 paragraphs · 96 words
1.
This MCC has been registered on office reference.
2.
Perused the office notes dated 18.09.2026 prepared by the Private Secretary to the learned Arbitrator, namely Mr. Justice Radhakishan Agrawal, former Judge of this High Court.
3.
It is indicated, inter-alia, that due to personal inconvenience, the learned Arbitrator is not in a position to take up and conduct the arbitration proceedings.
4.
In view of the note sheet, the MCC is allowed and the ARBR No.54/2026 is restored to file.
5.
Let the matter i.e. ARBR No. 54/2026 be listed before this Bench today itself.