Akash Builders Thru. A.R. vs Union Of India ...
2021 Latest Caselaw 2500 Del

                          $~29(Original Side)
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    ARB.P. 40/2021, I.A. 11503/2021&I.A. 11504/2021
                               AKASH BUILDERS THRU. A.R.               ..... Petitioner
                                                 Through: Mr. Amit Dubey, Adv.

                                                     versus

                                   UNION OF INDIA THRU SR.DEN -WORKS NORTHERN
                                   RAILWAY                             ..... Respondent
                                                   Through: Mr. JK Singh, Standing
                                                            Counsel for Railway with Mr.
                                                            Amit Kumar, Adv.
                                   CORAM:
                                   HON'BLE MR. JUSTICE C.HARI SHANKAR
                                             O R D E R (ORAL)

% 13.09.2021 (Video-Conferencing)

1. This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 ("the 1996 Act" in short), for appointment of an arbitrator, to arbitrate on the disputes between the parties.

2. Though Mr. Singh, learned Counsel for the respondent, had initially opposed the reference of disputes to arbitration, on the last date of hearing, i.e. on 9th September, 2021, however, in view of the order passed in ABC Experts & Engineers v Union of India 1, he agreed to a reference of disputes to arbitration, leaving open, all contentions that his client might seek to urge in its support in the arbitral proceedings.

3. Mr. Singh, has, thereafter, placed on record, the list of arbitrators maintained by the respondent, out of which, Mr. Dubey,

MANU/DE/1700/2021 Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:18.09.2021 22:53:40 learned Counsel for the petitioner had, on instructions, agreed to select the arbitrator to arbitrate on the various disputes.

4. Mr. Dubey has, thereafter, on instructions, agreed to arbitration of the disputes in this petition, by Mr. Shahzad Shah, IRAS (Retd.), who figures at Serial No. 52, of the list of arbitrators maintained by the respondent.

5. Accordingly, the disputes between the parties stand referred to Mr. Shahzad Shah, for arbitration.

6. This court does not express any view on the contentions involved in this matter, and all contentions of fact and law including the arbitrability of the dispute shall remain open to be urged and contested by both sides before the learned Arbitrator.

7. The learned Arbitrator would be entitled to fees, in accordance with the Fourth Schedule of the 1996 Act or as otherwise agreed upon between the parties.

8. The learned Arbitrator would furnish the requisite disclosure under Section 12(2) of the 1996 Act, within a week of entering on reference.

9. With the aforesaid directions, this petition stands disposed of.

C.HARI SHANKAR, J SEPTEMBER 13, 2021 ss

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:18.09.2021 22:53:40