Riot Narayan Ghosh vs The State Of Tripura And Others
2025 Latest Caselaw 428 Tri

Tripura High Court

Riot Narayan Ghosh vs The State Of Tripura And Others on 29 January, 2025

                                                   Page 1 of 1




                                 HIGH COURT OF TRIPURA
                                   _A_G_A_R_T_A_L_A_
                                           Arb P No.05 of 2024
   Riot Narayan Ghosh, Contractor
                                                                   ...... Petitioner(s)
                                            VERSUS

   The State of Tripura and others
                                                            ...... Respondent(s)

For Petitioner(s) : Mr. Koomar Chakraborty, Advocate.

For Respondent(s) : Mr. Kohinoor N Bhattacharya, G.A.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

=O=R=D=E=R=

29/01/2025 Learned counsel for the parties have made submissions on the

question of appointment of an arbitrator by the respondent No.2-Chief

Engineer in terms of Clause 22 of the Agreement from a panel of Arbitrators

under the notification dated 03.04.2023 issued by this Court. They have also

relied upon Constitution Bench decision of the Apex Court rendered in the

case of Central Organisation for Railway Electrification versus ECI SPIC

SMO MCML (JV) A Joint Venture Company, reported in (2024) SCC

OnLine SC 3219. Reference has also been made to other decision referred to

in the Constitution Bench judgment such as, TRF Limited versus Energo

Engineering Projects Limited, reported in (2017) 8 SCC 377.

For further submissions and consideration, list the matter on

12th February, 2025.

                                                         (APARESH KUMAR SINGH) CJ




DIPESH DEB      Date: 2025.01.30 18:03:22