Dr. Sanjeev Bagai vs Manipal Hospitals (Dwarka) Pvt. ...
2019 Latest Caselaw 6116 Del

$~A-63
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                  Date of decision: 28th November, 2019

+     ARB.P. 240/2019
      DR. SANJEEV BAGAI                                    ..... Petitioner
                          Through       Mr. Vivek Sibal and Mr. Rahul
                                        Sharma, Advocates.
                          versus
      MANIPAL HOSPITALS (DWARKA) PVT. LTD. THROUGH ITS
      CHAIRMAN, DR. SUDERSHAN BALLAL       ..... Respondent
                          Through       Mr. Namit Suri, Advocate.
      CORAM:
      HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

1. A letter has been received from Mr. Justice Rajendra Menon, Former Chief Justice of this Court intimating that due to his recent appointment as Chairman of the Armed Forces Tribunal, he would be unable to conduct further proceedings.

2. Learned counsel for the respondent submits, on instructions from the respondent, that he has no objection to the appointment of another Arbitrator.

3. With the consent of the parties, Mr. Justice Badar Durrez Ahmed, Former Chief Justice of Jammu & Kashmir High Court is appointed as a Sole Arbitrator to adjudicate the disputes between the parties.

4. The address of the learned Arbitrator is as under:

Hon'ble Mr. Justice Badar Durrez Ahmed, Former Chief Justice, Jammu & Kashmir High Court 14, Friends Colony (West), Block-A, Mathura Road, New Delhi-110065

5. The learned Arbitrator shall give disclosure under Section 12 of the Act before entering upon reference.

6. Fee of the Arbitrator shall be fixed as per Fourth Schedule of the Act.

7. Needless to say that the proceedings will continue from the stage at which they were left by the erstwhile Learned Arbitrator.

JYOTI SINGH, J NOVEMBER 28 , 2019 yo /