Hemant Gupta, J. - (1.) PRESENT petition is for appointment of Arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996 arising out of an agreement executed between the parties dated 30.1.2003 (Annexure P -2).
(2.) LEARNED Counsel for the Respondent admits that the dispute between the parties are required to be adjudicated upon and requests that an independent and impartial Arbitrator be appointed by this Court. With the consent of both the parties, Mr. Surinder Singh Walia, District and Sessions Judge (retd.) is appointed as Arbitrator. Learned Arbitrator shall be entitled to charge fee not exceeding Rs. 5500/ - per hearing and in aggregate for not more than ten hearings.
(3.) DISPOSED of.;