Srm Buildcon Ltd vs The General Manager Northern ...
2020 Latest Caselaw 321 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Date of decision: 17.01.2020

+     ARB.P. 813/2019
      SRM BUILDCON LTD                                     ..... Petitioner
                          Through      Mr. Azhar Qayum and Mr. Narender
                                       Kumar, Advocates.

                          versus

      THE GENERAL MANAGER NORTHERN RAILWAY, BARODA
      HOUSE                                 ..... Respondent
                   Through Mr. Ashok Singh, Advocate

      CORAM:
      HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

1. Learned counsel for the respondent, on instructions from the respondent, states that respondent has no objection to the appointment of an Arbitrator by this Court. He further states that though the Arbitration Clause envisages appointment of a three member Arbitral Tribunal to be nominated from a panel to be given by the General Manager, Northern Railway, but his instructions are to consent to the appointment of a Sole Arbitrator.

2. With the consent of the parties, Mr. Justice B.A. Khan, former Chief Justice of Jammu & Kashmir High Court, is appointed as a Sole Arbitrator to adjudicate the disputes between the parties.

3. The address and mobile number of the learned Arbitrator is as under:

Mr. Justice B.A. Khan Former Chief Justice of Jammu & Kashmir High Court, H.No. 55, High Court Judges Colony, Express Highway, Noida-201304 Mobile: 9818000150, 9419000992

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

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

6. The petition is allowed in the aforesaid terms.

JYOTI SINGH, J JANUARY 17, 2020 yo/