M/S Rai Construction Through Its ... vs The State Of Bihar
2023 Latest Caselaw 4822 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                          REQUEST CASE No.43 of 2023
     ======================================================

M/s Rai Construction through its Partner, Vikrant Rai, Son of Late Shankar Prasad, aged about-about 43 Years, Gender-Male, Resident of Rai Niwas, Near S.B.I., Rajbanshi Nagar Branch, New Punaichak, P.S.-Shashtrinagar, District and Town-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Road Construction Department, Visheshwaraiya Bhawan, Bailey Road, Patna.

2. The Additional Chief Secretary, Road Construction Department, Visheshwaraiya, Bhawan, Bailey Road, Patna.

3. The Engineer-In-Chief, Road Construction Department, Visheshwaraiya, Bhawan, Bailey Road, Patna.

4. The Chief Engineer, National Highway Wing, Road Construction Department, Patna.

5. The Superintending Engineer, National Highway Circle, Dehri-on-Sone.

6. The Executive Engineer, National Highway, Division, Gaya.

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

For the Petitioner/s : Mr.Lal Babu Singh, Advocate For the Respondent/s : Mr. Vikas Kumar, AC to AG ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 22-09-2023

The petitioner is, before this Court, seeking

appointment of an arbitrator. The only objection raised is with

respect to the specific clause as found in the agreement. The

arbitration clause is extracted hereunder:

"25.3 (a) In case of Dispute or difference arising between the Employer and a domestic contractor relating to any matter arisng out of or connected with this agreement, such disputes or difference shall be settled in accordance with the Arbitration and Conciliation Act, Patna High Court REQ. CASE No.43 of 2023 dt.22-09-2023

1996. The parties shall make efforts to agree on a sole arbitrator and only if such an attempt does not succeed and the Arbitral Tribunal consisting of 3 arbitrators one each to be appointed by the Employer and the Contractor and the third Arbitrator to be chosen by the two Arbitrators so appointed by the Parties to act as Presiding Arbitrator shall be considered. In case of failure of the two arbitrators appointed by the parties to reach upon a consensus within a period of 30 days from the appointment of the arbitrator appointed subsequently, the Presiding Arbitrator shall be appointed by the Council, Indian Roads Congress.

(b) The Arbitral Tribunal shall consist of three Arbitrators one each to be appointed by the Employer and the Contractor. The third Arbitrator shall be chosen by the two Arbitrators so appointed by the Parties, and shall act a presiding arbitrator. In case of failure of the two arbitrators appointed by the parties to reach upon a consensus within a period of 30 days from the appointment of the arbitrator appointed subsequently, the Presiding arbitrator shall be appointed by the Council, Indian Roads Congress.

(c) If one of the parties fails to appoint its arbitrator in pursuance of sub- clause (a) and (b) above within 30 days after receipt of the notice of the appointment of its arbitrator by the other party, then the Council, Indian Roads Congress shall appoint the arbitrator. A certified copy of the order of the Council, Indian Roads Congress, making such an appointment shall be furnished to each of the parties.

2. Hence, when a dispute arises, the agreement

provides that it shall be settled in accordance with the

Arbitration and Conciliation Act, 1996 (for brevity the 'Act') Patna High Court REQ. CASE No.43 of 2023 dt.22-09-2023

and that the arbitration shall be carried out by an Arbitral

Tribunal, consisting of three arbitrators, one each appointed by

the Employer and the Contractor. The provision is also that the

two arbitrators appointed, shall appoint a Presiding Arbitrator

and if there is no consensus then the Council, Indian Roads

Congress shall appoint the Presiding Arbitrator.

3. In the present case, the petitioner had made an

application for arbitration, as per Annexure-6. It is the

submission of the learned counsel for the petitioner that he had

approached the Arbitral Tribunal constituted under the Bihar

Public Works Contracts Disputes Arbitration Tribunal Act, 2008.

However, the Hon'ble Supreme Court in State of Bihar & Ors.

v. Brahmaputra Infrastructure Limited; (2018) 17 SCC 444,

held that if the specific term of arbitration in the agreement is

subject to the Act of 1996, then the Tribunal constituted under

the State enactment would not have jurisdiction. It is in such

circumstance that the petitioner has approached this Court.

4. It is to be specifically noticed that the Arbitral

Tribunal is not the one referred to in the agreement and it

specifically speaks of Arbitration and Conciliation Act, 1996.

Hence, petitioner approaching before the Arbitral Tribunal and

the petitioner's withdrawal of the same would not be of any Patna High Court REQ. CASE No.43 of 2023 dt.22-09-2023

consequence.

5. Here, the petitioner had approached for an

arbitration and the respondent has refused appointment of an

arbitrator. In such circumstances, Clause-(c), as extracted above,

provides the remedy for the petitioner. The petitioner has to

approach the Council, Indian Roads Congress, who will appoint

an arbitrator for the respondent and the petitioner would also be

entitled to appoint an arbitrator. The two arbitrators shall

appoint, on consensus, a Presiding Arbitrator and/or on failure,

the Council, Indian Roads Congress shall appoint a Presiding

Arbitrator.

6. In such circumstance, the request case is not

maintainable. The same shall stand dismissed, leaving open the

remedy of the petitioner to approach the Council, Indian Roads

Congress.

(K. Vinod Chandran, CJ) Sujit/-

AFR/NAFR                NAFR
CAV DATE
Uploading Date          25.09.2023
Transmission Date