Punjab-Haryana High Court
Kmp Expressway Ltd vs Haryana State Industrial And ... on 6 September, 2013
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Arbitration Case No. 103 of 2013 (O&M)
Date of decision:-06.09.2013
KMP Expressway Ltd.
...Petitioner
Versus
Haryana State Industrial and Infrastructure Development Ltd. and
another
...Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
Present: Mr. Akshay Bhan, Advocate,
and Mr. Saket Sikri, Advocate,
for the petitioner.
Mr. Kamal Sehgal, Advocate,
for the respondents.
****
SANJAY KISHAN KAUL, C.J. (ORAL)
CM-15269-2013 Application is allowed subject to all just exceptions. Arbitration Case No. 103 of 2013 The present petition under Section 11 of the Arbitration and Conciliation Act, 1996 has been instituted on account of the disputes arising out of the agreement dated 31.01.2006 for the Western Peripheral Expressway (WPE) Project which is also known as Kundli Manesar Palwal Expressway (KMP) Project. Both the parties have appointed their respective arbitrators, but the arbitrators in turn have not been able to agree on the third presiding arbitrator.
In view of the aforesaid, I consider it appropriate to appoint Mr. Justice N.K. Sodhi, Chief Justice (Retired) as the third arbitrator.
The fees will be fixed by the arbitrators themselves. The petition accordingly stands disposed of.
(SANJAY KISHAN KAUL) CHIEF JUSTICE 06.09.2013 Amodh Sharma Amodh 2013.09.09 15:27 I attest to the accuracy and integrity of this document chandigarh