Vijender Jain, J. - (1.) The petitioner has filed this petition under Section 11 of the Arbitration and Conciliation Act, 1996 (for short ' the Act') for appointment of second Arbitrator which was to be appointed by the respondent. Learned counsel for the respondent very fairly conceded that if a retired Judge of this Court is appointed as Arbitrator, he will be willing to raise the dispute before the Arbitrator. Learned counsel for the petitioner says that though, they had appointed some IAS officer as Arbitrator but he has no objection, if a retired Judge of this Court is appointed as an Arbitrator.
(2.) With the consent of the parties, I appoint Hon'ble Mr. Justice Amarjit Chaudhary, a retired Judge of this Court as sole Arbitrator to adjudicate the dispute between the parties. The Arbitrator shall fix his own fee.
(3.) The petition stands disposed of. Parties are directed to appear before the Arbitrator on 20.04.2007 at 4.00 P.M. Intimation regarding appointment of as an Arbitrator in this petition be sent to Hon'ble Mr. Justice Amarjit Chaudhary, a retired Judge of this Court, forthwith.;