Punjab-Haryana High Court
Vikas Badsra vs State Of Haryana on 9 August, 2024
Neutral Citation No:=2024:PHHC:103124
ARB-225-2024 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
261 ARB-225-2024
Date of Decision: 09.08.2024
Vikas Badesra ...Applicant
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present: - Mr. Gaurav Arora, Advocate for the applicant
Ms. Harsh Rekha Kapoor, Assistant Advocate General, Haryana
***
JAGMOHAN BANSAL, J. (Oral)
1. Through instant application under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short '1996 Act'), the applicant is seeking appointment of an Arbitrator.
2. The applicant was allotted work of construction of new structure at water works for water supply. A written agreement was executed between the parties. The execution of agreement, arbitration clause in the agreement and service of notice under Section 21 of 1996 Act is not disputed by the respondent.
3. Conditions to invoke power conferred by Section 11(6) of 1996 Act stand satisfied, thus, I hereby appoint a sole Arbitrator to adjudicate the dispute between the parties.
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4. Mr. Justice (Retd.) S.D. Anand, residing at A-9, Orbit Apartments 1, VIP Road, Zirakpur, Distt. Mohali, Punjab, Mobile No.8968326699 is hereby appointed as a Sole Arbitrator to adjudicate the dispute between the parties, subject to compliance of statutory requirements. The learned Arbitrator is requested to comply with mandate of Section 12 of 1996 Act before proceeding further.
5. Parties are directed to appear before the learned Arbitrator on date, time and place to be fixed by the Arbitrator at his convenience.
6. The Arbitrator shall be paid fee in accordance with the Fourth Schedule of the Act, as amended.
7. The Arbitrator is requested to complete the proceedings as per time limit specified under Section 29-A of the Act.
8. Needless to mention, parties will be at liberty to raise all the claims/defences/counter claims/pleas before the Arbitrator. Any observation made hereinabove will not be binding on the learned Arbitrator.
9. A request letter along with copy of this order be sent to Mr. Justice (Retd.) S.D. Anand.
(JAGMOHAN BANSAL)
JUDGE
09.08.2024
Mohit Kumar
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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