- (1.) ADMITTEDLY , one of the Clauses, named 23 of the Agreement, would mention about the reference to the Arbitrator, if any dispute arises. As a matter of fact, the petitioner -applicant has written letter to the respondents asking for the appointment of an Arbitrator, but there is no response. That is how the petitioner has been constrained to approach this Court.
(2.) I have heard counsel for the parties. There is no dispute in the fact that there is a Clause provided for resolving of the dispute by and between the parties. Therefore, it would be appropriate to direct the concerned authorities to appoint an Arbitrator as per the Arbitration Clause -23 of the Agreement, within one month from the date of the receipt/production of a copy of this order. With this observation, this application is disposed of.;