Unknown vs State Of Uttarakhand And Others
2024 Latest Caselaw 147 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 23 February, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
            HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI

                        23RD FEBRUARY, 2024

     ARBITRATION APPLICATION No. 04 OF 2024

M/s Royal Construction Company.
                                                               ...Petitioner
                                    Versus

State of Uttarakhand and others.
                                                           ...Respondents
Counsel for the petitioner.          :   Mr. Vikas Bahuguna, learned counsel.

Counsel   for    the  State     of   :   Mr. B.S. Parihar, learned Standing
Uttarakhand/ respondents.                Counsel for the State of Uttarakhand.

JUDGMENT :

As per Clause GCC 24.4 of the contract, at

Page No. 20 of the paper-book, the arbitration

proceedings have to be carried out by three Arbitrators,

one each to be appointed by the Employer and the

Contractor, and the third Arbitrator to be appointed by

the two Arbitrators so appointed by the parties, who

shall act as the Presiding Arbitrator.

2. Counsel for the applicant has given the name

of Hon'ble Mr. Justice Lok Pal Singh, Retired Judge of

this High Court, and counsel for the respondents has

given the name of Mr. H.K. Upreti, Retired Principal

Engineer, P.W.D., Dehradun. They both are being

appointed as two Arbitrators, and the third Arbitrator shall be appointed by these two Arbitrators. Consent of

the Arbitrators may be sought as per Section 11(8) of

the Arbitration and Conciliation Act, 1996.

3. The Arbitration Application stands disposed

accordingly.

4. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

Dt: 23rd February, 2024 Rahul