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Judgment
The present petition is filed under Section 11 of the Arbitration and Conciliation Act, 19961 seeking appointment of a Sole Arbitrator for adjudication of disputes between the parties arising out of the Agreement of Association for Design, Construction and Commissioning of Kharghar-Turbhe Tunnel Road dated 27.03.2024.
Issue notice. 3. Ms. Sanjana Saddy, learned Counsel accepts notice on behalf of the Respondent.
At the outset, learned Counsel for the Respondent submits that her client has already nominated the Arbitrator as per Clause 28.2 of the Agreement dated 12.07.2024.
In view thereof, nothing further survives to adjudicate in the matter. Needless to state that both the nominee Arbitrators of the parties shall nominate a Presiding Arbitrator within 30 days as per the Agreement to adjudicate the disputes arising between the parties.
The petition is disposed of in the above terms. Pending application(s) also stand disposed of.
Footnotes
- 1.“Act” hereinafter