Amardeep Builders vs G.N.C.T. Of Delhi

C. Hari Shankar, J

These are petitions under Section 11 of the Arbitration and Conciliation Act, 1996 (“the 1996 Actâ€), seeking reference of the disputes between

the parties to arbitration.

While learned counsel for the GNCTD in Arb. P. 22/2021 and Arb. P. 23/2021 was agreeable to the matter being referred to arbitration by an

arbitrator to be appointed by the Court, Mr. Dhawan, learned counsel for the respondent in Arb. P. 24/2021 seeks a caveat, while appointing the

arbitrator, to the effect that the arbitrability of the dispute as well as all defences available in law including the plea of limitation should be left open to

be agitated before the learned Arbitral Tribunal.

In view thereof, I do not deem it necessary to burden this order with any detailed reference to the facts of the case. As there are three separate

Arbitration Agreements between the parties, following the law laid down by the Supreme Court in Duro Felguera, S.A. v. Gangavaram Port Ltd.

(2017) 9 SCC 729, there would have to be three separate arbitrations.

The arbitrator would, therefore, be entitled to three separate fees, each of which would be fixed in accordance with the Fourth Schedule to the 1996

Act, as requested by parties.

Inasmuch as the disputes are between the same parties and are similar in nature, I deem it appropriate, in order to ensure an expeditious resolution

thereof, that the disputes be referred to arbitration by the same arbitrator. This, in my view, would not infract, in any manner, the Fifth Schedule to the

1996 Act or Serial No. 24 thereof, as that applies to a situation in which, at the time of appointment of the arbitrator, he is already serving or has

served in the past, as arbitrator for either of the parties in a similar case. No such infirmity applies in the present case.

As such, the disputes are referred to Hon’ble Mr Justice Rajiv Sahai Endlaw, a learned retired Judge of this Court, who is requested to arbitrate

thereon. The learned Arbitrator may be contacted at Ph. No. : 9717495002 and E-mail ID : rsendlaw@gmail.com).

The learned arbitrator would submit the requisite disclosure under Section 12(2) of the 1996 Act within a week of entering on reference.

This Court has not expressed any opinion on the contentions of either of the parties and all issues of facts and law remains open to be agitated

before the learned arbitrator.

These petitions stand disposed of accordingly.