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Judgment
L. Narayana Swamy, CJ
In this petition under Section 11 (6) of the Arbitration and Conciliation Act, 1996, the petitioner, who is the owner of building known as Chopra Niwas, Sandal near BSN High School, Chakkar, Boileauganj, Shimla and who was permitted to install a tower on the said building for a period of 28 months i.e, w.e.f. 1.09.2015 to 31.12.2017 by the respondents, seeks a direction for appointment of an Arbitrator for resolving the dispute between the petitioner and the respondents.
With the consent of the learned Counsel for the parties, Mr. Lovneesh Kanwar, Advocate, is appointed as Arbitrator in this case. He is requested to enter into reference within a period of two weeks from the date of receipt of a copy of this order. It shall be open for the learned Arbitrator to determine his own procedure with the consent of the parties. Otherwise also, entire procedure with regard to fixing of time limit for filing pleadings or passing of Award stands prescribed under Sections 23 and 29A of the Act.
Needless to say, award shall be made strictly as per provisions contained in Arbitration and Conciliation Act. A copy of this order shall be made available to the learned Arbitrator named above, by the Registry of this Court within one week enabling him to take steps for commencement of the arbitration proceedings within stipulated period.
The petition is disposed of accordingly.