Tripura High Court
The State Of Tripura & Others vs Sri Ashes Deb on 27 April, 2022
Author: Indrajit Mahanty
Bench: Indrajit Mahanty
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HIGH COURT OF TRIPURA
AGARTALA
I.A. No.02/2022 in Arb.P. No.09/2020(DO)
The State of Tripura & others
----Applicant(s)
Versus
Sri Ashes Deb
-----Respondent(s)
For Applicant(s) : Mr. K. De, Addl. G.A.
For Respondent(s) : Mr. Somik Deb, Sr. Advocate,
Mrs. Riya Chakraborty, Advocate.
HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY Order 27/04/2022 Heard learned Addl. Government Advocate Mr. K. De appearing for the applicants-State of Tripura and learned senior counsel Mr. Somik Deb assisted by Mrs. Riya Chakraborty appearing for the respondent- petitioner.
This application has been filed by the State-applicants intimating this Court that Sri Manik Chakraborty, former District Judge who had been appointed as to act as an arbitrator has expressed his inability to do so. Accordingly, suggestions have been made for appointment of a fresh arbitrator.
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In considering the submissions advanced, Shri A.K. Nath, a retired District Judge is hereby appointed to act as a sole Arbitrator to resolve the disputes between the parties. Parties are at liberty to raise all such contentions before the learned Arbitrator. Nothing stated in this order shall prejudice either side in raising their claims and/or counter claims before the learned Arbitrator.
Within a period of two weeks from today, the parties shall obtain a declaration from him in terms of Section 12(1)(b) of the Arbitration and Conciliation Act, 1996 and file it before the Registry of this Court.
Arbitration petition is disposed of accordingly. Pending application(s), if any, also stands disposed of.
(INDRAJIT MAHANTY), CJ Pulak