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Judgment
J.R. Midha, J.—The petitioner is sending appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996. There is a valid arbitration agreement between the parties contained in Clause 19 of the agreement dated 5th March, 2004. Disputes have arisen between the parties under the agreement. The petitioner has validly invoked the arbitration vide notice dated 10th December, 2013.
The petition is allowed and Mr. Justice R.C. Jain (Retd.) is appointed as sole arbitrator to adjudicate the disputes between the parties including their claims and counter-claims.
The arbitration shall take place under the aegis of Delhi International Arbitration Centre f DAC). The fees of the learned arbitrator shall be in terms of the Delhi International Arbitration Centre (DAC) (Administrative Cost Arbitrator''s Fees) Rules. Copy of this order be given dasti to counsel for the petitioner under the signature of the Court Master. A copy of this order be delivered to the learned arbitrator as well as Additional Coordinator, DAC forthwith.