Himachal Pradesh High Court
M/S Sheetla Mata Const. Pvt. Ltd vs State Of Hp And Others on 6 August, 2021
Author: Ravi Malimath
Bench: Ravi Malimath
1 IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA Arb. Case No.133 of 2019 Decided on:06.08.2021 .
M/s Sheetla Mata Const. Pvt. Ltd. ..........Petitioner Versus State of HP and others ......Respondents ____________________________________________________ Coram:
Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice.
Whether approved for reporting?
For the petitioner : Mr. Narender Sharma, Advocate.
For the respondents : Mr. Ranjan Sharma and Mr. Vikas Rathore, Additional Advocate Generals.
(Through Video Conferencing) ______________________________________________________ Ravi Malimath, Acting Chief Justice (Oral).
The petitioner is before this Court in this petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short 'the Act'), seeking for appointment of an Arbitrator to resolve the dispute that has arisen between the parties.
______________________________________________________________________ Whether reporters of Local Papers may be allowed to see the judgment? Yes.::: Downloaded on - 31/01/2022 22:50:28 :::CIS 2
2. It is the case of the petitioner that there was an agreement, vide Annexure P-5, between the petitioner and the .
respondents and accordingly a contract was entered into between the parties. Certain disputes have arisen thereon. Clause-25 of the Agreement provides for appointment of an Arbitrator.
3. The respondents have filed the counter-affidavit. In the counter-affidavit filed by the respondents, the fact that such an arbitration clause exists, has been admitted.
4. Under Section 11(6) of the Act, the High Court, while considering any application under Section 11(6) thereof, must confine its examination only to the existence of an Arbitration agreement. Since the existence of an arbitration agreement has not been disputed by the respondents, this application must be ordered, and the dispute referred to arbitration.
5. Having considered the contentions of both sides, Sh.
Rajesh Kumar Verma, District and Sessions Judge (Retired), r/o near kailash Nagar Gate, Village Rabon, Tehsil & District, Solan, H.P., is appointed as an Arbitrator after his disclosure in writing is obtained in terms of Section 11(8) of the Act; and only after receipt thereof shall his appointment, as an Arbitrator, come into force.
6. On his giving consent to arbitrate the dispute between the parties as an Arbitrator, Sh. Rajesh Kumar Verma, District and Sessions Judge (Retired), r/o near kailash Nagar Gate, Village ::: Downloaded on - 31/01/2022 22:50:28 :::CIS 3 Rabon, Tehsil & District, Solan, H.P., shall enter into reference, and shall pass an award in accordance with law. The learned Arbitrator shall fix his fees in consultation with both the parties.
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7. The arbitration petition is disposed off accordingly.
Pending miscellaneous applications are also disposed off.
( Ravi Malimath ) Acting Chief Justice.
August 06, 2021 (Yashwant) ::: Downloaded on - 31/01/2022 22:50:28 :::CIS