Punjab-Haryana High Court
Sisl Infotech Pvt Ltd vs Punjab State E Governance Society Psegs on 9 October, 2025
ARB-604-2025 & ARB-605-2025 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
106+107 (2 cases) ARB-604-2025
Date of Decision: 09.10.2025
SISL Infotech Private Limited ...Applicant
Versus
Punjab State E-Governance Society ...Respondent
With
ARB-605-2025
SISL Infotech Private Limited ...Applicant
Versus
Department of Governance Reforms and Public Grievances, Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present: - Mr. Shubham Aggarwal, Advocate and
Mr. Suksham Aggarwal, Advocate for the applicant
Mr. Aman Dhir, Deputy Advocate General, Punjab
***
JAGMOHAN BANSAL, J. (Oral)
1. As common issues are involved in the captioned applications, with the consent of both sides, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from ARB-604-2025.
2. Through instant application under Section 11 of the Arbitration and Conciliation Act, 1996 (for short '1996 Act'), the applicant is seeking appointment of an Arbitrator.
3. The applicant entered into agreement dated 01.02.2021 with the respondent. A dispute erupted between the parties. There is an arbitration 1 of 3 ::: Downloaded on - 08-11-2025 17:20:33 ::: ARB-604-2025 & ARB-605-2025 -2- clause in the Conditions of Contract. The applicant served notice upon the respondent seeking resolution of dispute through Arbitral Tribunal but to no avail.
4. Notice of motion.
5. Mr. Aman Dhir, Deputy Advocate General, Punjab, who on advance notice is present in Court, accepts notice on behalf of the respondent-State and waives service.
6. On the request of both sides, the matter is taken up for final adjudication.
7. Learned State counsel expressed his inability to controvert existence of arbitration clause in agreement and service of notice.
8. Conditions to invoke power conferred by Section 11(6) of 1996 Act stand satisfied, thus, I hereby appoint a Sole Arbitrator to adjudicate the dispute between the parties.
9. Mr. V.K. Gupta, District & Sessions Judge (Retired), residing at House No. 70, Punjab Judges Enclave, Sector 77, Mohali -140308, Mobile No. 7696572387 is hereby appointed as a Sole Arbitrator to adjudicate the dispute between the parties, subject to compliance of statutory requirements. The learned Arbitrator is requested to comply with mandate of Section 12 of 1996 Act before proceeding further.
10. The parties at the first instance will appear before the Arbitrator on 25.10.2025 at 10:00 AM and thereafter, as directed by learned Arbitrator.
11. The Arbitrator shall be paid fee in accordance with the Fourth Schedule of the 1996 Act, as amended.
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12. The Arbitrator is requested to complete the proceedings as per time limit specified under Section 29-A of the 1996 Act.
13. Needless to mention, parties would be at liberty to raise all the claims/defences/counter claims/pleas before the Arbitrator. Any observation made hereinabove will not be binding on the learned Arbitrator.
14. A request letter along with copy of this order be sent to Mr. V.K. Gupta.
(JAGMOHAN BANSAL)
JUDGE
09.10.2025
Mohit Kumar
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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