M/S Surat Singh & Sons vs Union Of India & Others
2024 Latest Caselaw 916 UK

Uttarakhand High Court

M/S Surat Singh & Sons vs Union Of India & Others on 10 May, 2024

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

                            10th May, 2024
     ARBITRATION APPLICATION No.06 OF 2024

M/s Surat Singh & Sons                                          ...Applicant
                                  Versus

Union of India & others                                    ...Respondents

Counsel for the applicant             :   Ms. Vandana Singh, learned Counsel.

Counsel for the Union of India/1 to       Mr. Manoj Kumar, learned CGSC.
3

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Learned counsels for both the parties are not

disputing the fact that the Arbitrator was appointed on

02.12.2019, and he has not proceeded to do anything in

this case after being appointed as an Arbitrator.

2. Learned counsel for the respondent has

further informed that recently again a letter was sent on

06.04.2024 to the Arbitrator Mr. Kamlesh Kumar, but no

response has been received.

3. Keeping in view that the matter is pending

before the Arbitrator since February, 2019, and no steps

have been taken by the Arbitrator, this Court proceeds

to appoint a fresh Arbitrator, the arbitration proceeding is at Dehradun, and the amount involved is Rupees

Thirty Lakh.

4. Let Dr. S.S. Pangti, is appointed as an

Arbitrator, who is presently residing at Dehradun.

5. In view of the above, the application is

disposed of.

______________ RITU BAHRI, C.J.

Dt: 10th May, 2024 NR/