Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Patna High Court

Sanjay Kumar Singh vs The Union Of India on 22 June, 2022

Author: Sanjay Karol

Bench: Chief Justice

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                         REQUEST CASE No.12 of 2022
     ======================================================
     Sanjay Kumar Singh Son of Sanjivan Sharma Resident of A-57 (Kab Khoti),
     Sachiwalaya Colony, Kankarbag, District- Patna.

                                                                   ... ... Petitioner/s

                                          Versus

1.   The Union of India through Chairman, Railway Board, New Delhi.
2.   The General Manager, East Central Railway, Hazipur, Vaishali, Bihar.
3.   The Chief Engineer, East Central Railway, Danapur, Patna.
4.   The Senior Divisional Engineer (3), East Central Railway, Danapur.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s     :       Mr.Krishna Mohan Mishra, Advocate
     For the Respondent/s     :       Dr. K.N. Singh (ASG)
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
     ORAL JUDGMENT
      Date : 22-06-2022

                      Despite our order dated 13.04.2022, no response

      stands filed. The order dated 13.04.2022 is extracted

      hereinbelow:

                                    "Learned counsel for the petitioner refers to
                      and seeks reliance upon Clause 78(1) (Page 172),
                      containing an arbitration clause of written agreement
                      dated       23.02.2017   (Page-10, Annexure-4         to   the
                      supplementary       affidavit)   as   also     the    written
                      communication dated NIL (Annexure-2, page 90)
                      invoking the arbitration clause. Also, a reminder thereto
                      dated NIL (Page- 94).
                                    Let reply be positively filed by the
                      respondents within a period of two weeks.
                                    Rejoinder thereto, if any, be filed within a
 Patna High Court REQ. CASE No.12 of 2022 dt.22-06-2022
                                           2/4




                         period of one week thereafter.
                                     List on 18.05.2022."



                     Today, there is no dispute about-(a) the legality,

         validity and binding effect of written agreement dated 23.02.2017

         (Page-10, Annexure-4 to the supplementary affidavit) entered into

         between the parties to the lis; (b) the existence of arbitration

         Clause 78(1) (Page 172) contained therein; (c) the existence of

         dispute(s) arising there from; (d) the dispute arisen out of the

         agreement being civil in nature; (e) no legal impediment in the

         adjudication of the dispute by the learned Arbitrator; (f)

         Petitioner having exhausted the channel available for resolution

         of dispute; (g) the respondent having failed to appoint an

         Arbitrator pursuant to the invocation of the arbitration clause by

         the petitioner.

                     In view of the arbitration clause being available in the

         agreement, I find that the matter requires arbitration and,

         accordingly, invoking Section 11(6) of the Arbitration and

         Conciliation Act, 1996, I hereby appoint           Hon'ble Mr. Justice

         S.J.Mukhopadhaya, Former Judge, Hon'ble Supreme Court of

         India, Mobile No. 9973972073/8800555332, as learned

         Arbitrator to adjudicate all disputes arising out of agreement

         entered into between the parties to the lis.
 Patna High Court REQ. CASE No.12 of 2022 dt.22-06-2022
                                           3/4




                         All pleas and issues raised, on merits, are left open

         to be considered and decided by the learned Arbitrator.

                         Learned Arbitrator shall be entitled to fees as per

         the Fourth Schedule of the Arbitration Act.

                         Since the dispute arises out of an agreement of the

         year 2017, it is expected of the learned Arbitrator to adjudicate

         the disputes expeditiously.

                         Parties undertake to fully cooperate and not take

         any unnecessary adjournment.

                         The proceedings, during the time of current

         Pandemic- Covid-19 shall be conducted through digital mode,

         unless the parties otherwise mutually agree to meet in person i.e.

         physical mode.

                         Joint Registrar (List) is directed to communicate

         the order to the learned Arbitrator.

                         Learned counsel for the parties also undertake to

         communicate the order to the learned Arbitrator. In fact, they

         volunteered to appear before him, through digital mode on

         29.07.2022

and apprise him of the passing of the order.

Parties shall file their statement of claims before the learned Arbitrator on such date of hearing which he may fix, as per mutual convenience.

Patna High Court REQ. CASE No.12 of 2022 dt.22-06-2022 4/4 The Request Petition stands disposed of in the above terms.

Interlocutory Application(s), if any, shall stand disposed of.

(Sanjay Karol, CJ) K.C.Jha/-

AFR/NAFR CAV DATE Uploading Date 12.07.2022 Transmission Date