Jharkhand Urja Vikas Nigam Limited ... vs M/S. Rites Limited & Ors
2024 Latest Caselaw 4944 Jhar

Jharkhand High Court

Jharkhand Urja Vikas Nigam Limited ... vs M/S. Rites Limited & Ors on 6 May, 2024

Author: Navneet Kumar

Bench: Navneet Kumar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          L.P.A. No. 162 of 2024

Jharkhand Urja Vikas Nigam Limited (JUVNL)
                             --- --- Respondents/Appellants

                                 Versus

M/s. RITES Limited & Ors.
                                 --- --- Petitioners/Respondents
                                 .......

CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE NAVNEET KUMAR .......

For the Appellant : Mr. Sachin Kumar, Sr. S.C. Mr. Karamdeo, Advocate

For the Resp.-RITES : Mr. Vikas Pandey, Advocate Mr. Piyush Poddar, Advocate Mr. Manav Poddar, Advocate Mr. Sanjay Kumar, Advocate

For the Resp.-State : Mrs. Vandana Singh, Sr. S.C.-III Ms. Apoorva Singh, AC to Sr. S.C.-III

Order No. 03/ Dated 06th May 2024.

The writ Court's decision to refer the dispute between the parties to a nominated sole arbitrator has been challenged by the Jharkhand Urja Vikas Nigam Limited (JUVNL) on the ground that the writ Court has no powers to force a party to go for arbitration.

2. The judgment in "Northern Coalfields Limited Vs. Heavy Engineering Corporation Limited", (2016) 8 SCC 685 is sought to be distinguished on the ground that the facts obtaining therein are entirely different and have no resemblance with the issues involved in the present case.

3. However, on a request by Mr. Sachin Kumar, the learned Sr. Standing counsel seeking accommodation by one day, post this matter tomorrow i.e. 07th May 2024 under the heading "Final Disposal".

(Shree Chandrashekhar, A.C.J.)

(Navneet Kumar, J.)

Basant B/S.Das