Delhi High Court - Orders
M/S T.K. Engineering Consortium Pvt. ... vs The Director (Projects) Rites Ltd. & Anr on 19 March, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 553/2020
M/S T.K. ENGINEERING
CONSORTIUM PVT. LTD. ..... Petitioner
Through Mr Rituraj Biswas, Mr Rituraj
Choudhary, Ms Sujaya Bardhan, Advocates.
versus
THE DIRECTOR (PROJECTS) RITES
LTD. & ANR. ..... Respondents
Through
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 19.03.2021
1. By an order dated 08.03.2021, this Court had allowed the aforesaid petition and had proposed Justice (Retired) Pradeep Nandrajog, former Chief Justice of the High Courts of Rajasthan and Maharashtra be appointed as the Sole Arbitrator to adjudicate the disputes between the parties. The petition is listed today, to consider his consent and the necessary disclosure under Section 12(1) of the Arbitration and Conciliation Act, 1996 (hereafter the 'A&C Act').
2. The learned Arbitrator has furnished the necessary disclosure and there are no circumstances as enumerated in Schedules V and VII of the A&C Act which give rise to any justifiable doubts to his independence and impartiality.
3. Accordingly, Justice (Retired) Pradeep Nandrajog, former Chief Signature Not Verified Digitally Signed By:DUSHYANT RAWAL Justice of the High Courts of Rajasthan and Maharashtra is appointed as the Sole Arbitrator to adjudicate the subject disputes.
4. No further orders are required to be passed in this petition.
5. The petition is disposed of.
VIBHU BAKHRU, J MARCH 19, 2021 pkv Signature Not Verified Digitally Signed By:DUSHYANT RAWAL