Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Ms Zoom Developers P Ltd Through Its ... vs The Jharkhand State Electricity Board ... on 7 January, 2016

Author: D.N. Patel

Bench: D.N. Patel

IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI
                     Arb. Application No.16 of 2014 
M/s. Zoom Developers (P) Ltd., a Company incorporated under the 
Indian   Companies   Act,   1956,   having   its   registered   Office   at   7th 
Floor,   Chetak   Centre,   12/2,   R.N.T.   Marg,   P.O.   GPO,   P.S.:   South 
Tukogunj,   Town:   Indore   452001,   Dist:   Indore,   Madhya   Pradesh 
through its Assistant General Manager Rupendra S Patwardhan, S/o 
Shri S R Patwardhan, aged about 51 years, R/o 'SMRUTI' 1st Floor, 
Ram   Maruti   Road,   PO   &   PS   Naupada,   Thane   (West)   400   602, 
Maharashtra.
                                                  ...         ...         ...     Appellant 
                            Versus
1.     The Jharkhand State Electricity Board through its Chairman
2.     The Managing Director, M/s Jharkhand Urja Sancharan Nigam 
Limited, Dhurwa, Ranchi
3.     The Chief Engineer (Transmission), Jharkhand State Electricity 
Board, Dhurwa, Ranchi
4.     The   General   Manager   (Special   Projects),   Jharkhand   State 
Electricity Board, Dhurwa, Ranchi 
                          ...      ...     ...    ...       ...       ...       Respondents
                      ­­­­­­
CORAM: HON'BLE MR. JUSTICE D. N. PATEL
                      ­­­­­
For the Petitioner:  Mr. Manish Mishra
For the Respondents: J.C. to A.A.G.
                      ­­­­­­
05/Dated: 07th January, 2016

Per D.N. Patel, J.

1) This application has been preferred under Sub­section (6) of  Section   11   of   the   Arbitration   and   Conciliation   Act,   1996   for  appointment   of   an   Arbitrator   in   pursuance   of   Clause   3.8   of   the  Agreement, arrived at between the parties, which is at Annexure 1 to  the Memo of this Arbitration Application.

2) Having heard learned counsels for both sides and looking to  the facts and circumstances of the case, it appears that the dispute   ­2­ arose   between   the   applicant­Contractor   and   the   respondents   and  there being an arbitration clause, notice has already been given by  the applicant, which is Annexure 18 to the Memo of this Arbitration  Application. The said notice is dated 20th June, 2014 and despite  this notice, no Arbitrator has been appointed by the respondents and,  hence,   I   hereby   appoint   Hon'ble   Mr.   Justice   Amareshwar   Sahay  (Former  Judge  of  this  High Court) as an  Arbitrator to resolve  the  dispute between the parties. 

3) Learned Arbitrator is requested to resolve the dispute between  the   parties   as   early   as   possible,   preferably   within   a   period   of   six  months   from   the   date   of   commencement   of   the   arbitration  proceedings. 

4) Both the parties have agreed that they shall cooperate in the  hearing before the learned Arbitrator and they shall not ask for any  unnecessary adjournments.

5) This Arbitration Application is allowed and disposed of.

Manoj/                                                                   (D. N. Patel, J)