Datta & Datta Associates vs National Highways Authority Of ...
2018 Latest Caselaw 3920 Del

$~25
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                 Date of Decision: 12.7.2018
+     ARB.P. 488/2018
      DATTA & DATTA ASSOCIATES                ..... Petitioner
                   Through: Mr. Udit Seth, Adv.

                            versus

      NATIONAL HIGHWAYS AUTHORITY
      OF INDIA                             ..... Respondent
                   Through: Md. Ehraz Zafar with Ms. Payal
                            Kakra, Advs.
      CORAM:
      HON'BLE MR. JUSTICE RAJIV SHAKDHER

      RAJIV SHAKDHER, J. (ORAL)

I.A. No.8929/2018

1. Allowed, subject to just exceptions.

ARB.P. No.488/2018

2. Issue notice.

2.1 Md. Ehraz Zafar, who, appears on advance notice for the respondent/NHAI, accepts notice.

3. Mr. Zafar submits that the respondent/NHAI is agreeable to the appointment of Hon'ble Mr. Justice Badar Durrez Ahmed, former Chief Justice, High Court of Jammu & Kashmir, as an Arbitrator in the matter; who, even otherwise is on its panel of Arbitrators.

4. Mr. Seth, who, appears for the petitioner, says that he has no objection to the appointment of Hon'ble Mr. Justice Badar Durrez Ahmed as an Arbitrator in the matter.

Arb.P. No.488/2018 Pg. 1 of 2

5. It is ordered accordingly.

6. Needless to say, the arbitration proceedings will be governed by the provisions of the contract obtaining between the parties. 6.1 Learned Arbitrator will fix his own fee in consultation with counsel for parties.

7. The captioned petition is disposed of in the aforementioned terms.

8. The Registry will dispatch a copy of this order to Hon'ble Mr. Justice Badar Durrez Ahmed.

                                             RAJIV SHAKDHER, J

JULY 12, 2018/pmc




Arb.P. No.488/2018                                             Pg. 2 of 2