Dhirubhai Naranbhai Patel, J. - (1.) This application has been preferred under sub -section (6) of Sec. 11 of the Arbitration and Conciliation Act, 1996. Counsels for both sides jointly submitted that disputes have arisen between the parties to this Arbitration Application and looking to the arbitration clause in the agreement between the parties, they are agreed to appoint Hon'ble Mrs. Justice Jaya Roy, a retired Judge of this Court, as an Arbitrator.
(2.) I, therefore, appoint Hon'ble Mrs. Justice Jaya Roy, a retired Judge of this Court, as an Arbitrator.
(3.) Registrar General of this Court to send a copy of Arbitration Application No. 22 of 2014 and other affidavits filed in this Arbitration Application along with a copy of this order.;