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Judgment
This is a petition filed under Section 15(2) of the Arbitration and Conciliation Act, 19961, seeking appointment of a substitute Arbitrator in place of Mr. G.P. Thareja, former Additional District & Sessions Judge, who was arbitrating on the disputes between the parties and has unfortunately expired.
The matter is stated to be at the stage of final arguments.
Accordingly, this matter is referred to the Delhi International Arbitration Centre2 to appoint a suitable Arbitrator in place of Mr. G.P. Thareja.
It shall be open for the parties to request the learned Arbitrator who is now appointed to take up the matter from the stage at which it is presently. Any such request, if made, would be considered by the learned Arbitrator.
The substituted Arbitrator would be entitled to charge fees on the same terms as were applicable to Mr. G.P. Thareja.
The Registry is directed to transmit the record of the arbitration, which is with the Registry, to the newly appointed Arbitrator.
The petition stands allowed in the aforesaid terms.