Delhi High Court - Orders
The Braithwaite Burn And Jessop ... vs Northern Railway on 21 July, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 73/2022 & I.A.11166/2022
THE BRAITHWAITE BURN AND JESSOP CONSTRUCTION CO
LTD ..... Petitioner
Through: Mr. Pinaki Addy with Ms. Neetu
Singh, Advocates.
versus
NORTHERN RAILWAY ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 21.07.2022 By way of the present petition under section 14(2) and 15(2) of the Arbitration & Conciliation Act 1996 ('A&C Act' for short), the petitioner seeks termination of the mandate of the three-member arbitral tribunal, on the ground that the tribunal has not concluded the arbitral proceedings despite more than 01 year having elapsed and without any extension of the mandate of the tribunal having been sought by either of the parties.
Mr. Pinaki Addy, learned counsel appearing on behalf of the petitioner submits that an application under section 16 of the A&C Act moved before the arbitral tribunal has also not been decided till date.
Without issuing notice in the matter at this stage, let a copy of this order be forwarded to the office of the learned Central Government Standing Counsel dealing with matters of the Northern Railways, to appear on the next date of hearing, with instructions as to the respondent's stand in the matter.
Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:25.07.2022 O.M.P. (T) (COMM.) 73/2022 Page 1 of 2 14:48:02Let the Registry communicate a copy of this order to the learned CGSC as aforesaid.
Re-notify on 05th August 2022.
ANUP JAIRAM BHAMBHANI, J JULY 21, 2022 ds Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:25.07.2022 O.M.P. (T) (COMM.) 73/2022 Page 2 of 2 14:48:02