The instant application has been filed on behalf of the petitioner under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of
an independent and impartial Arbitrator for resolution of disputes arisen between the petitioner and the respondent Nos. 1 to 3 pursuant to an
agreement dated 01.10.2016 which was extended further vide extension agreement dated 19.09.2017.
On 13.04.2022, the Court had passed the following order:-
“Learned counsel for the parties have already entered into an agreement amicably resolving their dispute. Only the terms are required to be
reduced into writing and implemented fully.
On joint request, matter is adjourned.
List on 20.04.2022.â€
Prior thereto, on 05.01.2022, the Court had passed the following order:-
“Shri Sanjay Kumar, learned counsel for the petitioner, states that, in principle, decision for amicable settlement of the dispute stands taken. The
terms also stand settled. Only they are required to be reduced into writing. As such, matter be adjourned by three weeks.
Statement accepted and taken on record.
List on 2nd of February, 2022.â€
Learned counsel for the respondents states that the dispute stands resolved and the payments made.
Statement accepted and taken on record.
However, the parties will endeavour to have the pending issues resolved amicably, and if necessary, file a subsequent petition on the same and
subsequent cause of action.
The instant petition stands disposed of in the aforesaid terms.
Interlocutory Application(s), if any, shall stand disposed of.
