Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Jharkhand High Court

Somdatt Builders P Ltd And Shrinet And ... vs The State Of Jharkhand Through The ... on 7 January, 2016

Author: D.N. Patel

Bench: D.N. Patel

         IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI
                      Arbitration Application No.07 of 2014
         M/s. Data Alloys Ltd., Dhaiya, Dhanbad ...               ...      Applicant 
                                    Versus
         Steel Authority of India Limited and another ...              Respondents 
                               ­­­­­­
         CORAM: HON'BLE MR. JUSTICE D. N. PATEL
                               ­­­­­
         For the Applicant:   Ms. Amrita Sinha
         For the Respondents: J.C. to Mr. Rajiv Ranjan
                               ­­­­­­
         10/Dated: 07th January, 2016

Per D.N. Patel, J.

1) Despite the Arbitration Application has been preferred in the  year 2014, till today, office defects have not been removed.

2) Hence,   this   application   is   dismissed   for   want   of   removal   of  defects. 

Manoj/         (D. N. Patel, J) IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI Cont. Case (Civil) No.156 of 2013 Helena Lakra ... ... ... ... ... ... Petitioner Versus The State of Jharkhand and others ... ... ... Opp. Parties ­­­­­­ CORAM: HON'BLE MR. JUSTICE D. N. PATEL ­­­­­ For the Petitioner: Mr. Ramadhar Prasad Srivastava For the Respondents: M/s. J.C. to A.G. ­­­­­­ 02/Dated: 07th January, 2016 Per D.N. Patel, J.

1) Learned counsel for the petitioner, upon instructions from his  client, does not want to press this application.

2) Hence, this contempt application is disposed of as not pressed  at this stage. 

Manoj/          (D. N. Patel, J) IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI Cont. Case (Civil) No.151 of 2013 Nageshwar Prasad TYiwari... ... ... ... Petitioner  Versus The State of Jharkhand and others ... ... ... Opp. Parties ­­­­­­ CORAM: HON'BLE MR. JUSTICE D. N. PATEL ­­­­­ For the Petitioner : M/s. Rupesh Singh, A.K. Tiwari For the Opp. Parties: M/s. J.C. to G.P.­IV ­­­­­­ 03/Dated: 07th January, 2016 Per D.N. Patel, J.

1) Learned counsel for the petitioner, upon instructions from his  client, does not want to press this contempt application.

2) Hence,   this   application   is   disposed   of   as   not   pressed   at   this  stage.  

Manoj/         (D. N. Patel, J) IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI C.M.P. No.196 of 2013 Somdatt Builders (P) Ltd and Shrinet & Shandilya Construction (P)  Ltd.   (JV),   Ranchi   Ring   Road   Project,   having   Office   at   Neelanchal  Compound, Piska More, Ratu Road, Ranchi  ... ... ... ... Petitioner Versus The State of Jharkhand and others  ... ... Opp. Parties  ­­­­­­ CORAM: HON'BLE MR. JUSTICE D. N. PATEL ­­­­­ For the Petitioner: M/s. Kumar Vimal, Ajay Kr Sah For the Opp. Parties: J.C. to S.C. (Mines) ­­­­­­ 03/Dated: 07th January, 2016 Per D.N. Patel, J.

1) Counsel for the petitioner submitted that this application has  become infructuous. 

2) Hence, this application is dismissed as being infructuous. 

Manoj/          (D. N. Patel, J) IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI C.M.P. No.487 of 2010 Nikhil Mandal and another ... ... ... ... Petitioners  Versus The State of Jharkhand and others ... ... ... Opp. Parties  ­­­­­­ CORAM: HON'BLE MR. JUSTICE D. N. PATEL ­­­­­ For the Petitioners: Mr. R.M. Singh For the Opp. Parties: J.C. to S.C.II ­­­­­­ 04/Dated: 07th January, 2016 Per D.N. Patel, J.

1) This C.M.P. has been preferred in the year 2010, but, till today,  the office defects have not been removed. 

2) Hence, this petition is dismissed for want of removal of office  defects.

Manoj/          (D. N. Patel, J) IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI C.M.P. No.697 of 2012 Dinesh Pd. Sinha and others ... ... ... Petitioners  Versus The State of Jharkhand and others ... ... Opp. Parites  ­­­­­­ CORAM: HON'BLE MR. JUSTICE D. N. PATEL ­­­­­ For the Petitioners: Mr. S.S. Choudhary For the Opp. Parties:  J.C. to S.C.­II ­­­­­­ 04/Dated:  07th January, 2016 Per D.N. Patel, J.

1) Despite   the   C.M.P.   has   been   preferred   in   the   year   2012,   till  today, the office defects have not been removed.

2) Hence, this petition is dismissed for want of removal of office  defects. 

Manoj/          (D. N. Patel, J) IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI Arbitration Appeal No.05 of 2014 B.N. Hotels (P) Ltd., Jharia, Dhanbad  ... ... Appellant  Versus M/s. Shri Ram Multicom Pvt Ltd... ... ... ... Respondent  ­­­­­­ CORAM: HON'BLE MR. JUSTICE D. N. PATEL ­­­­­ For the Appellant: M/s. Lukesh Kumar, A.K. SIngh For the Respondent: Mr. Ashutosh Anand ­­­­­­ 10/Dated: 07th January, 2016 Per D.N. Patel, J.

1) Despite the Arbitration Appeal filed in the year 2014, till today  the office defects have not been removed.

2) Hence, this Arbitration Appeal is dismissed for want of removal  of office defects.

Manoj/         (D. N. Patel, J) IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI     I.A. No.3102 of 2015  In Arbi. Appeal No.07 of 2014 M/s. P.K. Ramaiah & Co., ... ... ... Appellant  Versus Rail India Technical & Economic Services... Respondent  ­­­­­­ CORAM: HON'BLE MR. JUSTICE D. N. PATEL ­­­­­ For the Appellant: M/s.   M.S.  Mittal,   Shilpi   John,   Naveen,   Ankit  Bajaj, Rahul Lamba For the Respondent:

­­­­­­ 07/Dated: 07th January, 2016 Per D.N. Patel, J.
1) This interlocutory application under Section 5 of the Limitation  Act has been filed by the appellant for condonation of delay of 30  days in preferring the instant appeal.
2) Having heard learned counsel and looking to the reasons stated  in paragraph 4 of the interlocutory application, there are reasonable  reasons for condoning the delay in preferring the appeal.  
3) Accordingly,   I.A.   No.   3102   of   2015   is   allowed   and   delay   in  filing the instant appeal is condoned.  
4) Registry is directed to enlist Arbitration Appeal No.07 of 2014  under the heading 'For Admission' on 14th January, 2016.
Manoj/         (D. N. Patel, J) IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI C.M.P. No.123 of 2014 The Fertilizer Corporation of India Limited ... Petitioner  Versus Rajesh Mohan ... ... ... ... ... Opp. Party ­­­­­­ CORAM: HON'BLE MR. JUSTICE D. N. PATEL ­­­­­ For the Petitioner: M/s. J.P. Sinha For the Opp. Party:
­­­­­­ 04/Dated: 07th January, 2016 Per D.N. Patel, J.
1) Despite   the   C.M.P.   has   been   preferred   in   the   year   2014,   till  today, the office defects have not been removed.
2) Hence, this petition is dismissed for want of removal of office  defects. 
Manoj/         (D. N. Patel, J) IN   THE   HIGH   COURT   OF   JHARKHAND   AT   RANCHI Arb. Application No.16 of 2014  M/s. Zoom Developers (P) Ltd., a Company incorporated under the  Indian   Companies   Act,   1956,   having   its   registered   Office   at   7th  Floor,   Chetak   Centre,   12/2,   R.N.T.   Marg,   P.O.   GPO,   P.S.:   South  Tukogunj,   Town:   Indore   452001,   Dist:   Indore,   Madhya   Pradesh  through its Assistant General Manager Rupendra S Patwardhan, S/o  Shri S R Patwardhan, aged about 51 years, R/o 'SMRUTI' 1st Floor,  Ram   Maruti   Road,   PO   &   PS   Naupada,   Thane   (West)   400   602,  Maharashtra. 
                                                  ...         ...         ...     Appellant 
                            Versus
1. The Jharkhand State Electricity Board through its Chairman
2. The Managing Director, M/s Jharkhand Urja Sancharan Nigam  Limited, Dhurwa, Ranchi
3. The Chief Engineer (Transmission), Jharkhand State Electricity  Board, Dhurwa, Ranchi
4. The   General   Manager   (Special   Projects),   Jharkhand   State  Electricity Board, Dhurwa, Ranchi  ... ... ... ... ... ... Respondents ­­­­­­ CORAM: HON'BLE MR. JUSTICE D. N. PATEL ­­­­­ For the Petitioner: Mr. Manish Mishra For the Respondents: J.C. to A.A.G. ­­­­­­ 05/Dated: 07th January, 2016 Per D.N. Patel, J.

1) This application has been preferred under Sub­section (6) of  Section   11   of   the   Arbitration   and   Conciliation   Act,   1996   for  appointment   of   an   Arbitrator   in   pursuance   of   Clause   3.8   of   the  Agreement, arrived at between the parties, which is at Annexure 1 to  the Memo of this Arbitration Application.

2) Having heard learned counsels for both sides and looking to  the facts and circumstances of the case, it appears that the dispute   ­2­ arose   between   the   applicant­Contractor   and   the   respondents   and  there being an arbitration clause, notice has already been given by  the applicant, which is Annexure 18 to the Memo of this Arbitration  Application. The said notice is dated 20th June, 2014 and despite  this notice, no Arbitrator has been appointed by the respondents and,  hence,   I   hereby   appoint   Hon'ble   Mr.   Justice   Amareshwar   Sahay  (Former  Judge  of  this  High Court) as an  Arbitrator to resolve  the  dispute between the parties. 

3) Learned Arbitrator is requested to resolve the dispute between  the   parties   as   early   as   possible,   preferably   within   a   period   of   six  months   from   the   date   of   commencement   of   the   arbitration  proceedings. 

4) Both the parties have agreed that they shall cooperate in the  hearing before the learned Arbitrator and they shall not ask for any  unnecessary adjournments.

5) This Arbitration Application is allowed and disposed of. 

Manoj/                                                                   (D. N. Patel, J)