Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 4, Cited by 0]

Bombay High Court

Likproof India Pvt. Ltd vs Shree Naman Developers Ltd on 26 February, 2019

Author: G.S. Kulkarni

Bench: G.S. Kulkarni

                                            1                               19-carap 146-18

psv
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION

           COMMERCIAL ARBITRATION APPLICATION NO.146 OF 2018

      Likproof India Pvt. Ltd.                               ..Applicant
                  Vs.
      Shree Naman Developers Ltd.                            ..Respondent
                                            -----

      Mr.Nikhil Patil with Mr.Prabhakar Jadhav for Applicant.
      Ms.Preeti Shah for Respondent.
                                        -----

                                     CORAM :    G.S. KULKARNI, J.

                                     DATE   :   26th FEBRUARY, 2019

      P.C.:

              This is an application under Section 11(6) of the Arbitration and

      Conciliation Act, 1996 (for short, "the ACA") whereby the applicant

      prays for appointment of an arbitral tribunal for adjudication of the

      disputes and differences which are stated to have arisen between the

      parties under the agreement dated 11 August 2011 titled as

      "CONTRACT DOCUMENT NAMAN HABITAT (RCC, BLOCK WORK,

      INTERNAL & EXTERNAL PLASTERING, WATERPROOFING, DOOR

      FRAME & OTHER MISCELLENEOUS CIVIL WORKS) at Exhibit B read

      with work orders dated 12 August 2014 and 25 February 2015 (Exhibit

      C and Exhibit D). The arbitration agreement is contained in clause 1.65

      of the said contract which reads thus:-

               "1.65 ARBITRATION




      ::: Uploaded on - 02/03/2019                   ::: Downloaded on - 21/03/2019 19:31:44 :::
                                         2                                  19-carap 146-18

         Except where otherwise provided in the Contract all
         questions and disputes, relating to the Contract, concerning
         the works, or the execution or failure to execute the same
         whether arising during the progress of the work or after the
         completion or abandonment thereof shall be referred to
         arbitration subject to the provisions of the Arbitration and
         Conciliation Act, 1996 or any Statutory modification or
         reenactment thereof and the rules made there under and for
         the time being in force.
         1.65.1 APPOINTMENT OF ARBITRATION TRIBUNAL & COST
         OF PROCEEDINGS
         An arbitral tribunal of three arbitrators shall conduct such
         arbitration. The contractor will appoint one arbitrator and
         the Employer will appoint one. Both these arbitrators shall
         be members of the Institution of Engineers (India). The two
         appointed arbitrators should appoint a third arbitrator who
         shall act as the presiding arbitrator. The third arbitrator shall
         be a fellow of the Institution of Engineers (India).
         The venue of arbitration shall be Mumbai."


2.      The applicant by its letter dated 29 July 2017 called upon the

respondent to refer the disputes and differences for adjudication by

appointing an arbitral tribunal. However, as the respondent could not

concur, the present application is filed.



3.      After this application was heard for sometime, learned Counsel for

the parties on instructions are agreeable that the disputes and

differences be referred for arbitration of a sole arbitrator. In view of this

consensus between the parties, this application can conveniently be

disposed of. Hence, the following order:-

                                      ORDER

(i) Mr.Shailesh Shah, Senior Advocate of this Court, is appointed as a prospective sole Arbitrator to arbitrate the disputes and differences between the parties under the agreement dated 11 August 2011 read ::: Uploaded on - 02/03/2019 ::: Downloaded on - 21/03/2019 19:31:44 ::: 3 19-carap 146-18 with work orders dated 12 August 2014 and 25 February 2015;

(ii) The learned sole prospective arbitrator, fifteen days before entering the arbitration reference, shall forward a statement of disclosure as per the requirement of Section 11(8) read with Section 12(1) of the Arbitration and Conciliation Act, 1996, to the Prothonotary & Senior Master of this Court, to be placed on record of this application with a copy to be forwarded to both the parties;

(iii) At the first instance, the parties shall appear before the prospective arbitrator within 15 days from today on a date which may be mutually fixed by the prospective sole arbitrator;

(v) All contentions of the parties on merits of the matter including the arbitrability of the disputes are expressly kept open;

(vi) The above application is disposed of in the above terms. No costs.

(vii) Office to forward a copy of this order to the learned Arbitrator on the following address:

address: Office No 64, 5th Floor, Ali Chambers, Tamrind Lane, Fountain, Mumbai - 400001 Contact No. 9820000107.
[G.S. KULKARNI, J.] ::: Uploaded on - 02/03/2019 ::: Downloaded on - 21/03/2019 19:31:44 :::