I.P.MUKERJI, J - (1.) This is an appeal under Section 37 of the Arbitration and Conciliation Act , 1996.
(2.) An award was made by Mr. Bhaskar Sen, Bar at Law and Senior Advocate on 4th July, 2014. It was in relation to disputes between the parties that had arisen out of their agreement dated 1st April, 2005. It contained an arbitration clause which is as follows: "In case of any dispute arising relating to this agreement the same shall be referred to arbitration of O.P. Jhunjhunwalla, Solicitor and Advocate, whose decision shall be binding on both the parties."
(3.) It appears that the mechanism provided in that clause did not work. On an application under Section 11 of the said Act, on 31st March, 2010, this Court appointed Mr. Sen as the sole arbitrator.;