M/S. Jindal India Thermal Power vs M/S. Quartz Infra And Engineering
2022 Latest Caselaw 2667 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              ARBA No.04 of 2021
                             (Through hybrid mode)

            M/S. Jindal India Thermal Power     ....            Appellant
            Ltd.
                                       Mr. S.P. Mishra, Senior Advocate
                                     -versus-

            M/S. Quartz Infra and Engineering ....           Respondent
            Pvt. Ltd.
                                          Mr. M. Balkrishnan, Advocate


                      CORAM: JUSTICE ARINDAM SINHA
                                       ORDER

17.05.2022 Order No.

11. 1. Mr. Balkrishnan, learned advocate appears on behalf of

respondent and relies on judgment of the Supreme Court in

Jagjeet Singh Lyallpuri (dead) vs. M/s Unitop Apartments

& Builders, reported in (2020) 2 SCC 279, paragraphs 1, 10

and 14 (Manupatra print). He submits, the Supreme Court

declared that Arbitration and Conciliation Act, 1996 is a code

by itself. The tribunal has every authority thereunder to fix the

procedure. On the procedure having been fixed on participation

of the parties, thereafter, no party can complain that wrong was

done in such procedure having been adhered to.

// 2 //

2. He submits further, there is a component of

Rs.92,25,769/- in the award. It is severable. He prays for

adjournment to conclude his submission.

3. List tomorrow, on 18th May, 2022.

(Arindam Sinha) Judge

Prasant