Delhi High Court
Arvind Techno Globe Jv vs Delhi Metro Rail Corporation Ltd on 22 March, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
NEUTRAL CITATION NO. 2023:DHC:2090
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of order : 22nd March, 2023
+ ARB.P. 1309/2022
ARVIND TECHNO GLOBE JV ..... Petitioner
Through: Ms.Tanya Kumari, Advocate
versus
DELHI METRO RAIL CORPORATION LTD ..... Respondent
Through: Mr.Deepanjan Dutta, Advocate for
DMRC
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
CHANDRA DHARI SINGH, J (Oral)
1. The matter has been taken up for directions for Order dated 6 th March 2023 passed by this Court while deciding the instant petition under Section 11 of the Arbitration and Conciliation Act, 1996 filed on behalf of the petitioner.
2. Vide Order dated 6th March 2023, this Court had appointed Justice (Retd.) N V Ramana, former Chief Justice of India, as a Sole Arbitrator to adjudicate the disputes between the parties. However, he has expressed his difficulty to act as a Sole Arbitrator in the instant matter due to time constraints and prior commitments.
3. In view of the above circumstances, the Order dated 6th March ARB.P.1309/2022 Page 1 of 3 Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:23.03.2023 19:16:04 NEUTRAL CITATION NO. 2023:DHC:2090 2023, stands modified to this effect and the relevant portion of the same be now read as under:-
".....
24. As agreed on behalf of the parties, this Court finds it appropriate to refer the disagreements arising between the parties with respect to the Contract Agreement dated 22nd July, 2013 to an independent sole arbitrator for its redressal. Hence, the following order:
ORDER
(i) Justice Shiva Kirti Singh, Former Judge, Supreme Court of India, is appointed as a sole, arbitrator to adjudicate the disputes between the parties which have arisen under the Contract 'Agreement dated, 22nd July 2013;
(ii) The learned sole arbitrator entering the arbitration reference, shall ensure the compliance of Section 12(1) of the Arbitration and Conciliation Act, 1996;
(iii) The learned sold arbitrator shall be paid fees as prescribed under the Delhi lnternational Arbitration Centre; (DIAC) (Administrative Cost and Arbitrators Fees) Rules, 2018 as amended vide notification dated 15th November, 2022;
(iv) At the first instance, the parties shall appear before the learned sole arbitrator within 10 days from today on a date which may be mutually fixed by the learned sole arbitrator; and
(v) All contentions of the parties are expressly kept open.
26. The petition is disposed of in the aforesaid terms along with pending applications, if any."
4. A copy of the order be forwarded to the learned sole arbitrator on the following address:
ARB.P.1309/2022 Page 2 of 3 Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:23.03.2023 19:16:04NEUTRAL CITATION NO. 2023:DHC:2090 Justice Shiva Kirti Singh, Former Judge, Supreme Court of India Mobile No: +91-9899016327 E-mail id: [email protected]
5. Accordingly, the instant petition stands dismissed.
6. The order be uploaded on the website forthwith.
CHANDRA DHARI SINGH, J MARCH 22, 2023 Sv/AS Click here to check corrigendum, if any ARB.P.1309/2022 Page 3 of 3 Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:23.03.2023 19:16:04