ARBAP/2/2021
2022 Latest Caselaw 1948 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

       THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

             ARBITRATION APPLICATION NO. 02 OF 2021

                             1st July, 2022

Between:

M/s Builders India                          ...... Applicant/Petitioner

and

Union of India and others                   ......        Respondents



Counsel for the applicant      :      Mr. Aditya Pratap Singh, learned
                                      counsel

Counsel for the respondents    :      Ms.    Monika  Pant,   learned
                                      Standing Counsel for the Union
                                      of India



The Court made the following:


JUDGMENT:

Since both the parties are agreeable to

appoint Mr. R.P. Singhal, Additional Director General

(Arbitration), Madhumati Marg, Chandimandir Cantt. -

134 107, Panchkula, District Haryana, as the sole

Arbitrator to adjudicate the disputes between the

parties, this Arbitration Application under Section 11(6)

of the Arbitration and Conciliation Act is allowed, and Mr.

R.P. Singhal, Additional Director General (Arbitration) is

appointed the sole Arbitrator to adjudicate the disputes

which have arisen between the parties under the

agreement for provision of OTM ACCN for 314 Field

Hospital and 20 bedded Section Hospital at Clementown

Dehradun, as detailed in tender Enquiry bearing letter

No. 886186/32/E8 Dated 11 February 2014 / 05 March,

2014, 886186/43/E8 dated 14 March 2014, Letter No.

886186/E8 dated 11/16 July 2014, 886186/70/E8 Dated

26 July 2014, 886186/83/E8 dated 07 November 2014,

886186/85/E8 dated 19 November 2014, 886186/86/E8

dated 21 November 2014 and letter No. 886186/90/E8

dated 02 December 2014, which contains an arbitration

agreement in Clause 70 of the General Conditions of

Contract.

2) The Arbitration Application stands disposed of

in the aforesaid terms.

________________ VIPIN SANGHI, C.J.

Dt: 1st July, 2022 Negi