M/S Gng Trading Pvt. Ltd Through ... vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 2478 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     Arb. Case No. 44 of 2019
                                                     Decided on 26.3.2021




                                                                          .
    M/s GNG Trading Pvt. Ltd through its Director                          ....Petitioner.





                      Versus

    State of Himachal Pradesh and another                               ... Respondent.





    ................................................................................................

    Coram





    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
    Whether approved for reporting?1

    For the petitioner           :    Mr. Jagmohan Chandel, Advocate.

    For the respondents          :   Mr. Ashok Sharma, Advocate General with

                                     Ms. Ritta Goswami, Advocate.

    L. Narayana Swamy, Chief Justice (Oral)

By way of the present petition filed under Sub Section 6

of Section 11 of the Arbitration and Conciliation Act, 1996, the

petitioner is seeking a direction for appointment of an Arbitrator.

2. Considering the submissions and prayer made on behalf

of the petitioner, the present petition is allowed and Hon'ble Mr.

Justice Dharam Chand Chaudhary, (Retd.), is appointed an Arbitrator

for adjudication of the dispute involved in the present petition. 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 learned

Arbitrator to determine his own procedure with the consent of the

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

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.

.

3. Needless to say that award shall be made strictly as per

provisions contained in Arbitrator and Conciliation Act. A copy of this

order shall be made available to learned Arbitrator, named above, by

the Registry of this Court within a period of one week from today,

enabling him to take steps for commencement of the arbitration

proceedings within the stipulated period.

4. The petition stands disposed of accordingly, so also

pending miscellaneous application(s), if any.

(L. Narayana Swamy)

Chief Justice

26th March, 2021

(Guleria)