Punjab-Haryana High Court
M/S Constrofab Developers Private ... vs Pacl Limited on 17 August, 2012
Author: Jasbir Singh
Bench: Jasbir Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Arbitration Case No.109 of 2012(O&M)
Date of decision: 17.08.2012
M/s Constrofab Developers Private Limited
.....Petitioner
versus
PACL Limited
......Respondent
CORAM: Hon'ble Mr.Justice Jasbir Singh, Acting Chief Justice Present: Mr.Vinod S. Bhardwaj, Advocate for the petitioner Jasbir Singh, Acting Chief Justice (Oral) This application has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 (in short, the Act) for appointment of an Arbitrator to settle the dispute between the parties.
It is apparent on record that Arbitration clause was invoked by the petitioner to the respondent only on 5.8.2012. In view of provisions of Section 11 (5) of the Act, at this stage, this application is not competent being pre-mature.
Dismissed accordingly.
17.08.2012 (Jasbir Singh) gk Acting Chief Justice