Punjab-Haryana High Court
Union Of India And Anr. vs Satnam Singh And Anr. on 7 January, 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CM No. 26986-CII of 2014 &
CM No. 27632-CII of 2014 in/and
Arb. Case No. 184 of 2014
Date of Decision: 7.1.2015
Union of India and another ...Petitioners
versus
Satnam Singh and another ...Respondents
CORAM: - HON'BLE MR. JUSTICE S.J.VAZIFDAR, ACTING CHIEF JUSTICE
Present: - Mr. Onkar Singh Batalvi, Advocate for the petitioners.
Mr. S.K.S Bedi, Advocate for respondents.
...
S.J.VAZIFDAR A.C.J.(Oral)
1. This is a petition under Section 11 of the Arbitration and Conciliation Act, 1996 (for short the 'Act'). The petitioners, however, have sought an order replacing the arbitrator who has already been appointed on the ground of bias and an order appointing another arbitrator in his place. The petitioners have also sought an order to set aside the arbitration proceedings. These prayers cannot be entertained in an application under Section 11 of the Act. However, the petitioners' remedy, if any, is under Section 13 read with Section 34 of the Act.
2. In the circumstances, the petition under Section 11 of the Act is dismissed with the clarification that the merits of the petitioners' contention are kept open and may be agitated in appropriate proceedings.
(S.J.VAZIFDAR) ACTING CHIEF JUSTICE 7.1.2015 preeti PREETI 2015.01.08 10:15 I attest to the accuracy and integrity of this document Chandigarh