Madhya Pradesh High Court
Cobra Cipl Jv A Company Incorporated ... vs Chief Project Manager Railway ... on 15 March, 2019
1 RP-317-2019
The High Court Of Madhya Pradesh
RP-317-2019
(COBRA CIPL JV A COMPANY INCORPORATED UNDER THE LAWS OF INDIA Vs CHIEF PROJECT
MANAGER RAILWAY ELECTRIFAICATION JABALPUR)
Jabalpur, Dated : 15-03-2019
Shri Shashank Verma, learned counsel for the petitioner.
None for the respondent.
Heard.
Learned counsel for the petitioner submits that it may be clarified whether this Court has appointed Hon'ble Former Judge of Supreme Court as sole Arbitrator to resolve the dispute or whether the said Hon'ble Judge was appointed as an Arbitrator on behalf of a particular party.
No other point is pressed by learned counsel for the petitioner. In the considered opinion of this Court, the orders dated 04.02.2019 and 18.02.2019 passed in A.C. No.107/2017 make it clear that this Court has appointed the Hon'ble Former Judge of Supreme Court as sole Arbitrator to resolve the dispute between the parties.
In this view of the matter, the review petition is disposed of.
(SUJOY PAUL) JUDGE Biswal Digitally signed by SHIBA NARAYAN BISWAL Date: 15/03/2019 17:09:49