- (1.) This matter has been taken up for hearing via video- conferencing.
(2.) Consequent to arbitral disputes arising between the petitioner and the respondent, O.M.P. (I) (COMM) 467/2018 and O.M.P. (I) (COMM) 479/2018 were preferred, by the petitioner, and the respondent, respectively, before this Court, for appointment of an arbitrator to arbitrate on the disputes.
(3.) Vide order, dated 21st December, 2018, a learned retired Judge of this Court was appointed as Sole Arbitrator. The said order did not fix any fees, as payable to the learned Sole Arbitrator. Admittedly, the contract/agreement, dated 14th August, 2014, between the petitioner and the respondent, too, contained an arbitral clause, but does not fix any fees as payable to the Arbitrator.;