I.P.MUKERJI,J. - (1.) After hearing learned Counsel for the parties, it appears that although the Arbitrator was appointed by the appointing authority of the respondent on 2nd January, 2017, till the date of filing of this application on 16th May, 2017, not a single meeting was held. Although there is no stay, on 7th July, 2017 the respondent company made an internal communication that due to the pendency of this proceeding before this Court, the arbitral proceeding could not be proceeded with.
(2.) It is quite plain that the appointed Arbitrator is unable to act and his mandate is liable to be terminated. I hereby terminate it.
(3.) The claim of the petitioner is small. I direct the petitioner and the respondent to exchange their statement of claim, counter-statement and counterclaim, if any, by 30th November, 2017. The documents sought to be relied upon will be made in one compilation by the petitoiner after their insepection of the originals, if desired by the parties or a party.;