Jammu & Kashmir High Court
M/S Jawala Enterprises Th. Sudershan ... vs Union Of India Th. Secretary Ministry Of ... on 22 September, 2023
Author: Chief Justice
Bench: Chief Justice
Sr. No.3
Regular
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT JAMMU
(Through VC)
CM No. 5633/2023 in
Arb P No. 4/2022
M/s Jawala Enterprises th. Sudershan Singh ...Petitioner(s)/appellant(s)
Jamwal
Through: Mr. S.C. Mansotra, Advocate
Vs.
Union of India th. Secretary Ministry of Defence ...Respondent(s)
and Ors.
Through: Mr. Vishal Sharma, DSGI.
CORAM:
HON'BLE THE CHIEF JUSTICE
ORDER
22.09.2023 Heard Mr. S.C. Mansotra, learned counsel for the applicant. Also heard Mr. Vishal Sharma, learned DSGI, for the respondents.
It has been submitted that the Arbitrator namely Sh. Subash Chandra Gupta, (Retd. Principal District Judge) initially appointed by this Court, has declined to take up the arbitration assignment due to an eye illness.
In view of the above, this court proceeds to appoint Mr. Subash Chandra Gupta (Retd. District Judge), residing at House No. 355,Vikas Lane, Talab Tillo, Jammu, as the new sole Arbitrator who shall proceed in the matter to decide the dispute between the parties and make the award in accordance with law after charging the prescribed fee along with incidental expenses to be shared by the parties. Ld. Arbitrator be accordingly informed.
Application disposed of.
(N. KOTISWAR SINGH) CHIEF JUSTICE SRINAGAR 22.09.2023 Junaid