Himachal Pradesh High Court
Unknown vs Bharat Sanchar on 25 June, 2021
Bench: L. Narayana Swamy
Arb. Case No. 56 of 2020
26.02.2021 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
.
Mr. Dheeraj K. Vashista, Advocate, for the respondents.
List for hearing on 26.03.2021.
February 26, 2021 (L. Narayana Swamy)
(hemlata) Chief Justice.
r to
OMP No. 219 of 2021 in
Arb. Case No. 08/2016
.
25.06.2021 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Rajinder Dogra, Central Government Counsel, for
the respondents.
OMP No. 219 of 2021
By the medium of this application, the applicant/
petitioner has made a request for appointment of an
Arbitrator.
2. It is averred in the application that Arbitration Case No.
8 of 2016, titled as Girish Gupta versus Bharat Sanchar
Bhawan and others, was disposed by this Court vide judgment
dated 16.03.2016 and Ms. Jyotsna Rewal Dua, the then Senior
Advocate, (now Hon'ble Judge) was appointed as Arbitrator
and Mr. Pankaj Negi and Mr. Sameer Thakur, Advocates, were
appointed as Assisting Arbitrators. It is further averred that
vide letter dated 27.05.2019, the Hon'ble Judge, informed the
Registrar General that she would not be in a position to
continue with the proceedings and accordingly, the case file
was returned to the Registry of this Court. The
applicant/petitioner was under the impression that this matter
would again be listed before this Court for appointment of a
fresh Arbitrator, but the same could not be done. Hence, this
application.
3. With the consent of the learned Counsel for the
parties, Mr. Justice Dharam Chand Chaudhary, Judge (Retd.)
is appointed as Arbitrator in this case. He is requested to
enter into reference within a period of two weeks from the
date of receipt of a copy of this order. It shall be open for
.
the learned Arbitrator to determine his own procedure with
the consent of the parties. Otherwise also, entire procedure
with regard to fixing of time limit for filing pleadings or
passing of Award stands prescribed under Sections 23 and
29A of the Act.
4. Needless to say, award shall be made strictly as per
provisions contained in Arbitration and Conciliation Act. A
copy of this order shall be made available to the learned
Arbitrator named above, by the Registry of this Court within
one week enabling him to take steps for commencement of
the arbitration proceedings within stipulated period.
5. The application is disposed of accordingly.
June 25, 2021 (L. Narayana Swamy)
(hemlata) Chief Justice.
.
Arb. Case No. 51 of 2021
25.06.2021 Present: Mr. T.S. Chauhan, Advocate, for the petitioner.
.
Notice be issued to the respondent returnable
within four weeks, on taking steps within one week.
June 25, 2021 (L. Narayana Swamy)
(hemlata) Chief Justice.
Arb. Case No. 49 of 2021
25.06.2021 Present: Mr. Rakesh Kumar Sharma, Advocate, for the
.
petitioner.
Mr. Adarsh K. Sharma, Additional Advocate
General, for the respondents.
Notice. Mr. Adarsh K. Sharma, learned Additional
Advocate General, accepts notice for the respondents.
List on 02.07.2021. In the meanwhile, reply, if
any, be filed. r
June 25, 2021 (L. Narayana Swamy)
(hemlata) Chief Justice.
Arb. Case No. 111 of 2019
25.06.2021 Present: Mr. Nimish Gupta, Advocate, for the petitioner.
.
Mr. Bal Ram Sharma, Assistant Solicitor General of
India, for the respondent.
List for hearing on 02.07.2021.
June 25, 2021
(hemlata) r to (L. Narayana Swamy)
Chief Justice.
.
.
.
