Punjab-Haryana High Court
Sumer Singh vs Haryana State Roads & Bridges ... on 9 September, 2016
Author: S.J. Vazifdar
Bench: S.J. Vazifdar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ARB-114-2016
Date of decision:- 09.09.2016
Sumer Singh
...Petitioner
Versus
Haryana State Roads and Bridges Development Corporation
and another
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
Present:- Ms. Anindita Popli, Advocate,
for the petitioner.
Mr. Surinder Mahajan, Advocate,
for the respondents.
* * * *
S.J. VAZIFDAR, C.J. (ORAL)
This is a petition under Section 11 of the Arbitration and Conciliation Act, 1996 for the appointment of an arbitrator.
2. The arbitration proceedings have been going on for the last few years. It is true that long dates have been given. However, there is nothing on record to support the contention on behalf of the petitioner that the arbitrator has expressed his inability to continue. If the arbitrator refuses to continue with the proceedings, that would be another matter altogether.
3. In these circumstances, the petition is disposed of. However, the arbitrator is requested to try and conclude the proceedings as expeditiously as possible.
(S.J. VAZIFDAR) CHIEF JUSTICE 09.09.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 14-09-2016 03:44:06 :::