Bombay High Court
Keti Sangam Infrastructure I Ltd vs The Government Of Maharashtra, ... on 11 December, 2025
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 954 CARAPL 35645-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION APPLICATION (L) NO. 35645 OF
2025
Keti Sangam Infrastructure I Ltd .. Applicant
Versus
The Government of Maharashtra, .. Respondents
represented by the Secretary and ors
...
Ms.Sayli Shinde i/b M/s.Kartikeya & Associates for the
applicant.
Ms.Jyoti Chavan, Addl.G.P with Vikrant parshurami, AGP for
respondent nos.1, 2 and 3.
Mr. Abhay A. Bhange, Sectional Engineer, present.
CORAM: BHARATI DANGRE, J.
DATED : 11th DECEMBER, 2025 P.C:-
1 Today, the Addl. Government Pleader Ms.Chavan raise an objection about the maintainability of the proceedings under Section 11 of the Arbitration and Conciliation, Act, 1996, as it is her specific submission that upon the mandate of the Arbitrator being terminated, the only recourse available is under sub-section (2) of Section 14. She also placed reliance upon the latest decision of the Apex court in case of Harshbir Singh Pannu and Anr vs. Jaswinder Singh, arising out of Special Leave Petition (Civil) No. 10389/2025.
Tilak ::: Uploaded on - 11/12/2025 ::: Downloaded on - 12/12/2025 23:05:52 ::: 2/2 954 CARAPL 35645-25.doc According to her, the said judgment answer the said issue and support the proposition that if by whatsoever means the mandate of the Arbitrator is terminated, the proceedings shall not lie under Section 11, but under sub-section (2) of Section 14.
Since the judgment is handed across the bar, and a copy of the same is also furnished to the other side, I deem it appropriate to list the proceedings on 19/12/2025 on Supplementary Board.
(BHARATI DANGRE, J) Tilak ::: Uploaded on - 11/12/2025 ::: Downloaded on - 12/12/2025 23:05:52 :::