M/S Gng Trading Pvt. Ltd Through Its ... vs State Of Himachal Pradesh And Another on 26 March, 2021

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Himachal Pradesh High Court

M/S Gng Trading Pvt. Ltd Through Its ... vs State Of Himachal Pradesh And Another on 26 March, 2021

Bench: L. Narayana Swamy

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     Arb. Case No. 44 of 2019
                                                     Decided on 26.3.2021




                                                                          .
    M/s GNG Trading Pvt. Ltd through its Director                          ....Petitioner.





                      Versus

    State of Himachal Pradesh and another                               ... Respondent.





    ................................................................................................

    Coram





    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
    Whether approved for reporting?1

    For the petitioner           :    Mr. Jagmohan Chandel, Advocate.

    For the respondents          :   Mr. Ashok Sharma, Advocate General with

                                     Ms. Ritta Goswami, Advocate.

    L. Narayana Swamy, Chief Justice (Oral)

By way of the present petition filed under Sub Section 6 of Section 11 of the Arbitration and Conciliation Act, 1996, the petitioner is seeking a direction for appointment of an Arbitrator.

2. Considering the submissions and prayer made on behalf of the petitioner, the present petition is allowed and Hon'ble Mr. Justice Dharam Chand Chaudhary, (Retd.), is appointed an Arbitrator for adjudication of the dispute involved in the present petition. He is requested to enter into reference within a period of two weeks from the date of receipt of a copy of this order. It shall be open for learned Arbitrator to determine his own procedure with the consent of the 1 Whether reporters of the local papers may be allowed to see the judgment?

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parties. Otherwise also, entire procedure with regard to fixing of time limit for filing pleadings or passing of Award stands prescribed under Sections 23 and 29A of the Act.

3. Needless to say that award shall be made strictly as per provisions contained in Arbitrator and Conciliation Act. A copy of this order shall be made available to learned Arbitrator, named above, by the Registry of this Court within a period of one week from today, enabling him to take steps for commencement of the arbitration proceedings within the stipulated period.

4. The petition stands disposed of accordingly, so also pending miscellaneous application(s), if any.

(L. Narayana Swamy) Chief Justice 26th March, 2021 (Guleria) ::: Downloaded on - 26/03/2021 20:13:49 :::HCHP

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