Karnataka High Court
M/S Amulya Constructions vs Chief Engineer on 11 September, 2013
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
CMP 21/13
-1-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 11TH DAY OF SEPTEMBER 2013
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
CIVIL MISC. PETITION NO. 21 OF 2013
BETWEEN:
M/S AMULYA CONSTRUCTIONS
NO.567, 2ND CROSS, 2ND BLOCK,
R.T.NAGAR, BANGALORE-32,
R/BY ITS MANAGING PARTNER VIJAYA NAIR,
D/O LATE M.K.PADMANABHAN NAIR
... PETITIONER
(BY SRI. L M CHIDANANDAYYA, ADV.)
AND
1. CHIEF ENGINEER
MILITARY ENGINEERING SERVICE,
CHENNAI ZONE, ISLAND GROUNDS,
CHENNAI-600 009.
2. ENGINEER INCHARGE
DIRECTORATE OF CONTRACT MANAGEMENT,
MES, ENGINEER IN CHIEF'S BRANCH
INTEGRATED HQ OF MOD (ARMY),
KASHMIR HOUSE, RAJAJIMARG,
NEW DELHI:110 011.
3. CHIEF ENGINEER
MILITARY ENGINEERING SERVICE,
SOUTHERN COMMAND, PUNE TOWN,
MAHARASHTRA.
4. GARRISON ENGINEER(I)
MILITARY ENGINEERING SERVICE,
LAXMI TEK, BELGAUM-590009 ... RESPONDENTS
(BY SRI. S KALYAN BASAVARAJ, ADV.)
CMP 21/13
-2-
THIS CIVIL MISC. PETITION IS FILED U/S.11(6) OF THE
ARBITRATION AND CONCILIATION ACT, 1996 PRAYING, FOR
THE REASONS STATED THEREIN, THAT THIS HON'BLE COURT
BE PLEASED TO APPOINT INDEPENDENT NEUTRAL
ARBITRATOR AS PER THE TENDER DOCUMENT R/W CLAUSE
NO.70 OF THE GENERAL CONDITIONS OF THE CONTRACT VIDE
ANNEXURE-A AND B DATED 25/02/2011 TO THE PETITION
AND WHO IS HAVING SOUND TECHNICAL AND CONTRACTUAL
KNOWLEDGE IN THE MATTER OF CONSTRUCTION CONTRACT
TO ADJUDICATE THE DISPUTE BETWEEN THE PETITIONER
AND THE RESPONDENTS.
THIS CMP IS COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
In the light of the contents of the memo dt. 7/3/2013 filed by the learned Counsel for the respondent wherein it is mentioned that one S.K.Gupta, Chief Engineer (QS&C), Pune, has been appointed as the sole arbitrator, nothing further survives for consideration in this petition. Petition is accordingly disposed of.
Sd/-
JUDGE Rd/-