Uoi Through Chief Engineer ... vs M/S. D2S Infrastructures Pvt. Ltd
2021 Latest Caselaw 411 j&K

                After Notice
              Sr. No. 204



                                  HIGH COURT OF JAMMU AND KASHMIR
                                             AT JAMMU
                                      (THROUGH VIDEO CONFERENCING)

                                                  APAA No. 3/2011


             UOI through Chief Engineer Project Sampark
                                                                    Petitioner(s)

                                          Through: Mr. Vishal Sharma, ASGI
                                    V/s

             M/S. D2S Infrastructures Pvt. Ltd.
                                                                    Respondent(s)

                                          Through: None
             Coram:
                               Hon'ble Mr. Justice Dhiraj Singh Thakur, Judge

                                                  ORDER

By virtue of Judgment and Order dated 3rd May, 2010, a Coordinate Bench of this Court has set aside the Order dated 16th February, 2001, and referred the matter back to the Arbitrator to make a fresh award.

In the present application, Mr. Vishal Sharma, learned ASGI, submits that the officer, to whom, the matter was remitted, has since retired and, therefore, it is prayed that an independent Arbitrator may be appointed in his place.

Having considered the matter, it is deemed appropriate to appoint Mr. Vinod Sharma, Retired Superintending Engineer, as an Arbitrator, who shall enter upon the reference and pass the award within the stipulated period.

Disposed of accordingly.

(Dhiraj Singh Thakur) Judge

Srinagar 31.03.2021 "Shamim Dar"

SHAMIM AHMAD DAR 2021.04.01 15:07 I attest to the accuracy and integrity of this document