Rajnish Kumar, J. - (1.) Heard Shri Anurag Shukla, learned counsel for the applicant and Shri Ajay Kumar Singh, learned counsel for the respondent no.1. None appeared on behalf of the respondent no.2 despite service.
(2.) This is an application under Section-11 to 15 readwith Section-18 and 28 of the Arbitration and Conciliation Act, 1996 (here-in-after referred as 'the Act') for appointment of independent Arbitrator.
(3.) Learned counsel for the petitioner submitted that an agreement was executed between the applicant and the respondent on 20.10.2011. In pursuance thereof the applicant had completed work as per requirement by 16.11.2015. Since the payments were not being made, the applicant had approached to the respondent for appointment of an Arbitrator in terms of Clause-25 of the agreement on 25.08.2017 for settlement of dispute. The applicant had also proposed the name of Shri Kailash Gambhir, a former Judge of Hon'ble Delhi High Court.;