Hemant Gupta, J. - (1.) Civil Misc. No. 16671 -CII of 2011
(2.) ALLOWED as prayed for. Filing of certified copy of the agreement dated 13.01.2006 is dispensed with and typed copy of the same is taken on record. Main case
(3.) LEARNED Counsel for the parties agree that the Arbitrator needs to be appointed to resolve the dispute. Though learned Counsel for the Respondent has submitted list of persons out of which, one can be appointed but the Petitioner has raised objection in respect of an Arbitrator to be appointed from such list.;