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Judgment
Affidavit of service is on record.
This is a Section 11 application. It arises out of an agreement dated 26th
February, 2009, which contains an arbitration clause, Clause 44. Learned counsel for
the parties agree that there are disputes between them which are referable to
arbitration.
In those circumstances, I appoint Ms. Lopita Banerjee, Advocate of this
Hon''ble High Court, at a consolidated remuneration of Rs.50,000/-, to be borne by the
parties in equal share.
The learned Arbitrator will appoint a clerk and a stenographer whose
remuneration and the other costs and charges of the arbitration will be borne by the
parties in equal share.
The learned Arbitrator will adjudicate the disputes along with any other
dispute that may arise between the parties from the statement of claim, counter-
statement and counter-claim, if any, to be filed as per the direction of the learned
Arbitrator.
I most humbly request the learned Arbitrator to enter upon the reference
as soon as possible and make and publish the award within 12 months from the date of
entering upon the reference.
This application is disposed of.