M/S Shiv Shakti Construction ... vs Union Of India Throu,General ...
2018 Latest Caselaw 1417 ALL

Citation : 2018 Latest Caselaw 1417 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

M/S Shiv Shakti Construction ... vs Union Of India Throu,General ... on 6 July, 2018

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- ARBITRATION APPLICATION No. - 69 of 2017
 

 
Applicant :- M/S Shiv Shakti Construction Khajani Gorakhpur Thru.Prop.
 
Opposite Party :- Union Of India Throu,General Manager Ministry Railway & Ors.
 
Counsel for Applicant :- Anuj Pandey,Shiv Ganesh Singh
 
Counsel for Opposite Party :- Anuj Dayal
 

 
Hon'ble Abdul Moin,J.

Rejoinder affidavit filed today be taken on record.

Sri Anuj Dayal, learned counsel for the respondents prays for and is granted a week's time to seek instructions as to whether an employee of the department can be appointed as arbitrator more particularly taking into consideration 7th Schedule of the Arbitration and Conciliation Act, 1996 which prohibits appointment of an arbitrator who is an employee or has any relationship with the parties.

List in the next cause list.

Order Date :- 6.7.2018

Rakesh

(Abdul Moin, J.)