Citation : 2024 Latest Caselaw 2060 UK
Judgement Date : 6 September, 2024
2024:UHC:6496
HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
ARBITRATION APPLICATION NO. 31 OF 2024
6TH SEPTEMBER, 2024
Shikhar Infrastructure ...... Applicant/Petitioner
Versus
Chief Engineer, Public Works
Department, Almora & another ...... Respondents
Counsel for the applicant : Mr. Nikhil Bhatt, learned cou nsel
Counsel for the respondents : Mr. B.S. Parihar, learned Standing
Counsel for the State
The Court made the following:
JUDGMENT:
Counsel for the State is not disputing the terms
of the contract (Annexure-1), hence, there is no need to
file the counter-affidavit as the contract is with the Pubic
Works Department.
2) Clause 31.3 of the General Conditions of
Contract, at page 54 of the paper-book, stipulates that in
case of any dispute between the parties, the same can be
referred before the arbitrator as per provisions of
Arbitration and Conciliation Act, 1996.
2024:UHC:6496
- 2 -
3) Both the parties jointly agree that the seat of
arbitration can be Nainital, as the contract was executed
at Pithoragarh, and the amount involved is rupees seventy
one lakhs.
4) Keeping in view this fact, this Court proceeds to
appoint Mr. Justice J.C.S. Rawat, (Retd.) Judge, High
Court of Uttarakhand, as an Arbitrator in this case to
adjudicate the disputes which have arisen between the
parties under the contract agreement.
5) The Arbitration application stands disposed of
accordingly. Consent may be sought from the Arbitrator
under Section 11(8) of the Arbitration and Conciliation
Act.
______________ RITU BAHRI, C.J.
Dt: 6TH SEPTEMBER, 2024 Negi
HIMA
NSHU 2.5.4.20=bb3b60774012c1ef1da e20d13aaf116e73351fdaf687832 6386908a7f90d5757, postalCode=263001, st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A8
NEGI 0990FC51A722A6BC552D470EB4 FD2F88DDF7C18DB2A1524A4D, cn=HIMANSHU NEGI Date: 2024.09.10 10:35:40 +05'30'
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