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Bhel vs Delkon India
2009 Latest Caselaw 2644 Del

Citation : 2009 Latest Caselaw 2644 Del
Judgement Date : 15 July, 2009

Delhi High Court
Bhel vs Delkon India on 15 July, 2009
Author: Shiv Narayan Dhingra
           * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    Date of Reserve: 24.4.2009
                                                   Date of Order: 15th July, 2009

OMP No. 317/2001
%                                                                  15.7.2009


      BHEL                                         ... Petitioner
                           Through: Mr. J.C.Seth, Advocate

             Versus


      Delkon India                                    ... Respondent
                           Through: Nemo


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the
judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

ORDER

This petition has been preferred against the award dated 6th July,

2001 whereby the learned Sole Arbitrator Mr. C.N.Gard allowed the claim of the

contractor (respondent herein) and awarded different amounts under different

claims in favour of the contractor and rejected all the contentions and counter-

claims of the petitioner. The arbitration proceedings in this case and in case of

V.D.Swami & Company v. BHEL were proceeding before the same Arbitrator

together. An application was made by the petitioner before the Arbitrator

requesting him to recuse himself in this case and V.D.Swami's case on the

ground of bias and prejudice.

2. After considering the entire record, this Court has come to the

conclusion in OMP No. 215/2001 (BHEL v. V.D.Swami & Company) that the

Arbitrator was highly biased and was determined to pass an award against the

petitioner in both the cases. The Arbitrator in this case as well in the other case

overlooked the entire evidence placed on record by the petitioner. This award

is also liable to set aside on the ground of bias and is hereby set aside. The

judgment rendered in OMP No. 215/2001 be read as part of this case.

July 15, 2009                                   SHIV NARAYAN DHINGRA, J.
vn





 

 
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