Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I. A. No.40378 OF 2021 (M. A. NO. 1336 OF 2021)
IN
MISCELLANEOUS APPLICATION NO. 2326 OF 2018
IN
CIVIL APPEAL NO. 10314 OF 2016
Sunil Jain (D) Thr. LRs. and Anr. …Appellant (s)/
Applicant(s)
Versus
Chandra Kala & Anr. …Respondent(s)
O R D E R
Present application has been preferred by the applicants to
appoint a fresh arbitrator.
It is reported that the learned arbitrator, who was appointed by this
Court vide order dated 25.09.2018 has expired and therefore, another
arbitrator is required to be appointed.
In view of the above, present application is allowed. We appoint
Shri Justice K. Chandru, Former Judge of Madras High Court as the
Sole Arbitrator in place of Shri Ram Prakash Bajaj, Retired District Judge
(now deceased), to settle the dispute between the parties.
The application for change of arbitrator is disposed of accordingly.
………………………………….J.
[M.R. SHAH]
Signature Not Verified
Digitally signed by
SONIA BHASIN
Date: 2022.10.19
17:18:30 IST
Reason:
NEW DELHI; ………………………………….J.
OCTOBER 19, 2022. [KRISHNA MURARI]
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