Karnataka High Court
M/S Capital Construction Company vs Headquarters Chief Engineer on 16 July, 2025
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NC: 2025:KHC:26507
CMP No. 507 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
CIVIL MISC. PETITION NO. 507 OF 2024
BETWEEN:
1. M/S CAPITAL CONSTRUCTION COMPANY
A PROPRIETORSHIP CONCERN HAVING OFFICE
ADDRESS AT A-3/257 JANAKPURI NEW DELHI-
110058, REPRESENTED BY ITS SOLE PROPRIETOR
MR AJAY GUPTA
EMAIL: [email protected]
...PETITIONER
(BY SRI. PIYUSH KUMAR JAIN. D.,ADVOCATE)
AND:
1. HEADQUARTERS CHIEF ENGINEER
Digitally
signed by THROUGH CHIEF ENGINEER CHENNAI ZONE, ISLAND
SHILPABAI S GROUNDS CHENNAI-600009
Location:
HIGH COURT 2. GARRISON ENGINEER (CENTRAL)
OF
KARNATAKA MILITARY ENGINEER SERVICES, THROUGH
GARRISON ENGINEER AGRAM POST
BANGALORE-560007
3. HEADQUARTERS COMMANDER WORKS ENGINEER
(ARMY) MILITARY ENGINEER SERVICES THROUGH
COMMANDER WORKS ENGINEER AGRAM POST
BANGALORE-560007
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NC: 2025:KHC:26507
CMP No. 507 of 2024
HC-KAR
4. UNION OF INDIA
THROUGH ENGINEER IN CHIEF DIRECTORATE
CONTRACT MANAGEMENT
ENGINEER IN CHIEF BRANCH
INTEGRATED HQ OF MOD (ARMY)
KASHMIR HOUSE, RAJAJI MARG DELHI-110011
...RESPONDENTS
(BY SRI. DODWAD SHARASCHANDRA RAMESH AND
CGC.,ADVOCATE)
This Civil Misc. Petition is filed Under Sec.11(6) of the
Arbitration and Conciliation Act, 1996. Praying that this Hon'ble
Court may be pleased to(a)Appoint such person as this Hon'ble
Court may deem fit, as the Sole Arbitrator and refer the
disputes raised by the petitioner under condition 37 of the
Manual for adjudication(b)Call for the records of the original
contract bearing CA No. CECZ/BAN/38 of 2017-18 singed
between the parties (c)Award costs of the proceedings and
(d)Grant such other relief or reliefs as this Hon'ble Court may
deem fit, in the interest of justice and equity.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
This Civil Miscellaneous Petition is filed under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking for the appointment of an Arbitrator to resolve the -3- NC: 2025:KHC:26507 CMP No. 507 of 2024 HC-KAR arbitral dispute that has arisen between the parties to the petition in terms of condition 37 of the General Conditions of contract in IAFW-1815Z (Manual).
2. Brief facts, leading rise to the filing of this petition are as follows:
The petitioner entered into a contract for the supply of branded furniture to respondent No.2 in Bengaluru. The delay attributed by the respondents in making payment under the contract caused a significant financial distress to the petitioner, despite the completion of work by the petitioner. The petitioner submitted multiple running account receipts in 2019, but the respondents failed to release the amount within the agreed upon time. Despite the delay and financial difficulties, the petitioner completed the contractual work by June 2019 and submitted the final running account receipts but still found delay in the payment. The efforts to resolve the issue prompted the petitioner to claim under condition No.37 of the IAFW-1815Z Manual for delayed payments and -4- NC: 2025:KHC:26507 CMP No. 507 of 2024 HC-KAR damages. The petitioner requested the respondent No.2 to clear the dues. Despite the request made by the petitioner, the respondents did not pay the amount. The petitioner invoked an arbitral clause by issuing the notice vide Annexure B. Respondent No.4 gave an untenable reply to the notice vide Annexure C. Thereafter, the petitioner filed a CMP.No.62/2023, and the petitioner has withdrawn the petition with liberty to file a fresh petition.
Hence, the petitioner filed this petition.
3. Heard the learned counsel for the petitioners and the respondents.
4. Learned counsel for the petitioner submits that the petitioner and the respondents entered into the contract in furtherance of a tender. The dispute arose between the parties to the petition regarding the clearance of the final bill issued by the petitioner. The petitioner requested the respondent No.2 to clear the dues but the respondents did not come forward. The petitioner issued an arbitral notice under Section 21 of the Arbitration and -5- NC: 2025:KHC:26507 CMP No. 507 of 2024 HC-KAR Conciliation Act, 1996, and the Rules invoking the arbitration clause. The dispute has arisen between the parties to the petition and the same has to be resolved through Arbitration. Hence, prays to allow the petition.
5. Learned counsel for the respondents submits no objections to allow the petition, nominating Shri. Raghunath Prasad Tripathi, Additional Directorate General, Military Engineer Service, (MES), as an Arbitrator.
6. Perused the records, and considered the submissions of the learned counsel for the petitioner.
7. The point, that arises for my consideration, is:
"Whether the petitioner has made out a ground to refer the arbitral dispute between the parties to the petition to the Arbitrator in terms of Condition No.37 of the Manual as per the provisions of the Arbitration and Conciliation Act, 1996 and Rules? "
8. There is no dispute regarding the execution of a contract between the parties to the petition, and further, there is no dispute that the petitioner has already complied with the work in terms of the documents. The -6- NC: 2025:KHC:26507 CMP No. 507 of 2024 HC-KAR petitioner has submitted the bills. The respondent did not clear the bills. The petitioner issued a legal notice calling upon the respondents to pay the dues. The respondents did not pay the dues. There is an Arbitral clause in the Manual, as per the Arbitral notice, vide condition No.37, which reads as under:
"37. ARBITRATION All disputes between the parties to the Contract, (other than those for which the decision of the CWE or any other person is by the Contract expressed to be final and binding) shall, after written notice by either party to the contract to the other of them, be referred to the sole arbitration of a serving officer having degree in engineering or equivalent or having passed final/direct final examination of sub-division II of Institution of Surveyor (India) recognised by the Govt. of India to be appointed by the authority mentioned in the tender documents.
Unless both parties agree in writing, such reference shall not take place until after the completion or alleged completion of the Supplies or termination or deter-mination of the Contract under Condition Nos. 29, 30 and 30A hereof.
Provided that in the event of abandonment of the Supplies or cancellation of the Contract under Condition Nos 26, 27 or 28 hereof, such reference shall not take place until alternative arrangements have been finalised by the Government to get the -7- NC: 2025:KHC:26507 CMP No. 507 of 2024 HC-KAR Supplies completed by or through any other Contractor or Contractors or Agency or Agencies.
[Provided always that commencement or conti- nuance of any arbitration proceedings hereunder-or otherwise shall not in any manner militate against the Government's right of recovery from the Contractor as provided in Condition 34 thereof.) If the Arbitrator so appointed resigns his appointment or vacates his office or is unable or unwilling to act due to any reason whatsoever, the authority appointing him may appoint a new Arbitrator to act in his place The Arbitrator shall be deemed to have entered on the reference on the date he issues notice to both the parties, asking them to submit to him their statement of case and pleadings in defence.
[The Arbitrator may proceed with the arbitration, exparte, if either party, inspite of a notice from the Arbitrator fails to take part in the proceedings.] The Arbitrator may, from time to time with the consent of the parties, enlarge the time for making and publishing the award.
The Arbitrator shall give his award within a period of six months from the date of his entering on the reference or within the extended time as the case may be on all matters referred to him and shall indicate his findings, along with the sums awarded, separately on each individual item of dispute. The arbitrator shall give reason for the award in each and every case irrespective of the value of claims or counter claims.-8-
NC: 2025:KHC:26507 CMP No. 507 of 2024 HC-KAR The value of arbitration shall be such place or places as may be fixed by the Arbitrator in his sole discretion.
The Award of the Arbitrator shall be final and binding on both parties to the Contract."
9. As per the tender notification, if any dispute that arises between the parties regarding the invoices, the same shall be referred to the sole Arbitrator in terms of the condition No.37. The petitioner invoked the Arbitration Clause, issuing the Arbitration notice on 04.10.2022 vide annexure 'B', proposing the name of the Arbitrator.
10. The respondents untenably replied to the Arbitral notice vide Annexure 'C' dated 28.10.2022. Thereafter the petitioner issued a letter dated 29.11.2022 vide Annexure 'D' informing the respondents that the arbitration notice has been sent to various respondents offices. Thereafter, neither the petitioner nor respondents came forward for the appointment of an arbitrator.
11. As an arbitration clause exists in the manual, the arbitral dispute that has arisen between the petitioner and -9- NC: 2025:KHC:26507 CMP No. 507 of 2024 HC-KAR the respondents must be resolved through an Arbitration. Furthermore, learned counsel for the respondents submits no objection to nominate Shri. Raghunath Prasad Tripathi, Additional Directorate General, Military Engineer Service, (MES), as an Arbitrator and the petitioner, has also filed a memo stating that Shri. Raghunath Prasad Tripathi, Additional Directorate General, Military Engineer Service, (MES), may be nominated as an Arbitrator to adjudicate the arbitral dispute between the parties to the petition. In view of the above discussions, I answer point for consideration in the affirmative.
ORDER
1. The Civil Miscellaneous petition is allowed.
2. Shri. Raghunath Prasad Tripathi, Additional Directorate General, Military Engineer Service, (MES), is nominated as an arbitrator, to resolve the dispute between the parties as per the provisions of the Arbitration and Conciliation Act, 1996, and the Rules.
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NC: 2025:KHC:26507 CMP No. 507 of 2024 HC-KAR
3. The office is directed to communicate this order to the learned Arbitrator and the Arbitration and Conciliation Centre, Bengaluru.
4. In view of the disposal of the petition, pending IA's, if any, stand disposed of.
Sd/-
(ASHOK S.KINAGI) JUDGE RCK List No.: 1 Sl No.: 23