M/S Sab Industries Ltd vs State Infrastructure & Industrial ...
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Uttarakhand High Court

M/S Sab Industries Ltd vs State Infrastructure & Industrial ... on 25 June, 2025

                                                           2025:UHC:5399

              HIGH COURT OF UTTARAKHAND
                             AT NAINITAL
 HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                            25TH JUNE, 2025
     ARBITRATION APPLICATION NO. 43 OF 2024
M/s SAB Industries Ltd.                                 ......Applicant.
                                Versus
State      Infrastructure        &       Industrial      Development
Corporation of Uttarkhand Ltd.
                                                    .......Respondents.
                                 With
     ARBITRATION APPLICATION NO. 44 OF 2024
M/s SAB Industries Ltd.                                 ......Applicant.
                                Versus
State      Infrastructure        &       Industrial      Development
Corporation of Uttarkhand Ltd.
                                                    .......Respondents.

Counsel for the Applicant       :        Mr. Aditya Singh and Mr. Amanjot
                                         Singh Chadha, learned counsel.
Counsel for the Respondent      :        Mr. Vipul Sharma, learned counsel.

COMMON JUDGMENT :

(per Mr. G. Narendar, C.J.)

Both the counsels submit that they have agreed

upon arbitration by Mr. Justice B.S. Verma, Retd. Judge of

this High Court.

2. In that view of the matter, the applications are

allowed. Mr. Justice B.S. Verma, Retd. Judge of this High

Court, is appointed to officiate as an Arbitrator in both the

applications to adjudicate the disputes that have arisen

between the parties on merits, in accordance with the Act.

2025:UHC:5399

3. Let a copy of this order be communicated to Mr.

Justice B.S. Verma, Retd. Judge of this High Court.

4. The Arbitrator shall, in terms of Section 11(8) of

the Act, furnish his disclosure in writing to the Court within

15 days from the date of receipt of a certified copy of this

order. The Arbitrator shall, in consultation with the parties,

fix the remuneration and other chargeable fees. The

Arbitrator shall endeavour to hear and pass an Award within

the time provided under the statute.

5. There shall be no order as to costs.

6. In sequel thereto, all pending Applications stand

disposed of.

________________

G. NARENDAR, C.J.

Dt: 25th June, 2025 NISHANT

NISHANT Digitally signed by NISHANT KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00ec2b7462b452b326, postalCode=263001, st=UTTARAKHAND,

KUMAR serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A055CFD1961690560487E 670C, cn=NISHANT KUMAR Date: 2025.07.04 12:20:58 +05'30'