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Judgment
Yogesh Khanna, J.
This petition is filed by the petitioner under Section 11 of Arbitration and Conciliation Act for appointment of arbitral tribunal to arbitrate the disputes/differences between the parties.
The learned counsel for petitioner has referred to clause No.18.1.2 in the contract dated 17.11.2017. The learned counsel for respondent also agrees to the appointment of sole arbitrator to arbitrate the disputes between the parties.
Accordingly, Mr. Justice Talwant Singh (Retd.) is hereby appointed as a sole arbitrator to arbitrate the disputes between the parties. The rights and contentions of the parties are left open. The arbitration proceedings shall be under the aegis of Delhi International Arbitration Centre (DIAC). The fees of the arbitrator shall be fixed as per schedule prescribed by the DIAC.
In view of above, the petition stands disposed of. Pending application, if any, also stands disposed of. A copy of this order be communicated to the sole arbitrator. Order dasti.