AI Structured Summary
Not yet generated for this judgment
Judgment
Learned Counsel for the Respondents submit that they are nominating their nominee Arbitrator, Hon’ble Mr. Justice Pradeep Nandrajog, former Chief Justice, Bombay High Court (Mob. No. 9818000130).
The Petitioner has already nominated Hon’ble Mr. Justice Sudhansu Jyoti Mukhopadhaya, former Judge, Supreme Court of India as their nominee Arbitrator (Mob. No. 8800555332).
Both the Arbitrators shall appoint the Presiding Arbitrator within three weeks to adjudicate the disputes arising between the parties.
Mr. Vinit Trehan along with Ms. Bhumi Agarwal, learned Counsel appears for the Intervenor submits that he has filed an intervening application and that the said application is coming up on 06.11.2026.
This Court is of the opinion that the same can be filed before the learned Tribunal. He submits that he may be given the liberty to file the application. Needless to state that the liberty is always there to file the application for impleadment before the learned Tribunal who shall decide the same in accordance with law.
In view of the above, the present petition stands disposed of. Pending application(s), if any, also stand disposed of.