Allahabad High Court
M/S R.K. Awasthi Contractor And ... vs Prin. Secy. Rural Developers Lko And ... on 17 October, 2023
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:68134 Court No. - 19 Case :- CIVIL MISC. ARBITRATION APPLICATION No. - 76 of 2021 Applicant :- M/S R.K. Awasthi Contractor And Developers Thru. Proprietor Opposite Party :- Prin. Secy. Rural Developers Lko And Others Counsel for Applicant :- Krishna Kumar Dubey,I.M. Pandey Ist Counsel for Opposite Party :- C.S.C.,Ram Kumar Singh Hon'ble Jaspreet Singh,J.
The matter was heard by this Court on 13.10.2023 and during the course of hearing a specific query was put to the learned counsel for the petitioner as to whether in terms of the agreement they had approached the Indian Road Congress, the authority who was required to nominate the Arbitrator prior to coming to this Court in terms of Section 11 (6) of the Arbitration and Conciliation Act, 1996.
Upon instructions, Sri I.M. Pandey, learned counsel for the petitioner submits that they have not invoked the good offices of the Indian Road Congress and at the outset submits that he may be permitted to withdraw the petition with liberty to approach the appropriate Authority for getting the Arbitrator nominated.
In view of the aforesaid, the petition is dismissed as withdrawn with the aforesaid liberty.
Order Date :- 17.10.2023 Asheesh