M/S Rajhans Transport vs The Bihar State Warehousing ...
2021 Latest Caselaw 5034 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                         REQUEST CASE No.48 of 2021
     ======================================================

1. M/s Rajhans Transport, Through the proprietor Vidyapati Singh (Male) aged about 54 years, Son of Late Ganpat Singh, Resident of Flat No. 802, Gharounda Complex, Jagdeo Path More, P.S. - Khajpura, Dist. - Patna.

2. Vidyapati Singh, Son of Late Ganpat Singh, Resident of Flat No. 802, Gharounda Complex, Jagdeo Path More, P.S. - Khajpura, Dist. - Patna.

... ... Petitioner/s Versus

1. The Bihar State Warehousing Corporation, Through the Managing Director, Bihar, Patna, B-2, 1st Floor, Maurya Lok Complex, Patna.

2. The Managing Director, Bihar State Warehousing Corporation, B-2, 1st Floor, Maurya Lok Complex, Patna.

3. The General Manager (Regional), Food Corporation of India, 9th Floor, Mahavir Temple, Ranchi (Jharkhand).

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sanjay Kumar Ghosarvey, Advocate For the Respondent/s : Mr. Mithilesh Kumar Rai, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 27-10-2021 Heard learned counsel for the parties.

Petitioners have prayed for the following relief(s):-

"1. (I) For appointment of an independent and impartial Arbitrator to adjudicate the entitlement of petitioner of admitted dues of the petitioner to the tune of Rs. 3,28,92,701/- (Three Crores Twenty Eight Lacs Ninety Two Thousand Seven Hundred One) with interest till the payment is made for the work done from the period of May, 2011 to January, 2013 in view of the order dated 27.08.2019 passed in SLP (Civil) No. 20146/2019 passed by the Hon'ble Supreme Court and in view of the order dated 12.03.2019 Patna High Court REQ. CASE No.48 of 2021 dt.27-10-2021

passed by the Division Bench of this Hon'ble court in LPA No. 1071/2018 (Arising out of the order dated 02.07.2018 passed in CWJC No. 6891/2013) whereby liberty has been granted to the petitioner to initiate appropriate proceedings in accordance with law to have the dispute adjudicated.

(ii) For any other relief/reliefs, which the petitioner is entitled or this Hon'ble Court deems fit and appropriate in given facts and circumstances of this case."

The agreement dated 04.08.2010 was entered into

between the Bihar State Warehousing Corporation, Patna

(Respondent No. 1) and M/s Rajhans Transport (Petitioner No.

1).

As such, Petitioner No. 2, namely, Vidyapati Singh,

son of Late Ganpat Singh, Resident of Flat No. 802, Gharounda

Complex, Jagdeo Path More, P.S.- Khajpura, Dist- Patna;

Respondent No. 2 namely the Managing Director, Bihar State

Warehousing Corporation, B-2, 1st Floor, Maurya Lok Complex,

Patna and Respondent No. 3, namely, The General Manager

(Regional), Food Corporation of India, 9 th Floor, Mahavir

Temple, Ranchi (Jharkhand) are deleted from the array of

parties.

Registry to make necessary correction in the memo

of parties, both on the digital as also the physical file. Patna High Court REQ. CASE No.48 of 2021 dt.27-10-2021

The agreement dated 04.08.2010 contains the

arbitration clause, which is reproduced as under:-

"31. All disputes and differences arising out or in

any way touching or concerning this agreement whatsoever

(except as to any matter the decision of which is expressly

provided for in this agreement) shall be referred to the sole

arbitration of the Managing Director of any person appointed by

the Managing Director. The award on such arbitration shall be

final and binding on the parties to this agreement."

In view of the provisions of the Arbitration and

Conciliation Act, 1996, the Managing Director cannot be

appointed as a sole arbitrator to adjudicate the dispute. As such,

the present petition has been filed under Section 11 of the

Arbitration and Conciliation Act, 1996 seeking appointment of

an Arbitrator.

The petitioner has already approached the

Respondent No. 1 namely Bihar State Warehousing

Corporation, Patna vide communication dated 26 th of July, 2021

(Annexure-9), invoking the arbitration clause, seeking

appointment of an Arbitrator. However, there is no response to

such communication.

As such, the dispute having emanated out of an Patna High Court REQ. CASE No.48 of 2021 dt.27-10-2021

agreement dated 04.08.2010, civil in nature, needs to be referred

to an Arbitrator for adjudication.

There is no legal impediment in the adjudication of

the dispute by the learned Arbitrator.

As such, Hon'ble Mr. Justice Rakesh Kumar, a

former Judge of this Court is appointed as learned Arbitrator to

adjudicate all disputes arising out of agreement dated

04.08.2010 entered into between the parties to the lis.

All pleas and issues raised, on merits, are left open

to be considered and decided by the learned Arbitrator.

Learned Arbitrator shall be entitled to fee as per the

Schedule of the Act.

Since the dispute arises out of an agreement of the

year 2010, the hearing be expedited.

Parties undertake to fully cooperate and not take

any unnecessary adjournment.

The proceedings, during the time of current

Pandemic- Covid-19 shall be conducted through digital mode,

unless the parties otherwise mutually agree to meet in person i.e.

physical mode.

It is expected of the learned Arbitrator to decide the

issues expeditiously.

Patna High Court REQ. CASE No.48 of 2021 dt.27-10-2021

Joint Registrar (List) is directed to communicate

the order to the learned Arbitrator.

Learned counsel for the parties also undertake to

communicate the order to the learned Arbitrator. In fact, they

volunteered to appear before him, through digital mode on 22 nd

of November, 2021 and apprise him of the passing of the order.

Parties shall file their statement of claims before

the learned Arbitrator on such date of hearing which he may fix,

as per mutual convenience.

The Request Petition stands disposed of in the

above terms.

Interlocutory Application(s), if any, shall stand

disposed of.

                                                  (Sanjay Karol, CJ)
P.K.P./Amrendra
AFR/NAFR
CAV DATE
Uploading Date          01.11.2021
Transmission Date