Jawala Ray vs M/S Asstik Buildcon Pvt. Ltd And Ors

This application has been moved seeking appointment of an Arbitrator invoking the powers of this Court under Section 11(6) of the Arbitration and

Conciliation Act, 1996.

There is no dispute about-(a) the legality, validity and binding effect of the agreement dated 14th of December, 2012 as also subsequent agreement

dated 8th of April, 2013 entered into between the parties to the lis; (b) the existence of arbitration clause contained therein; (c) the existence of

dispute(s) arising there from.

Parties mutually agree for appointment of an Arbitrator. In fact, they themselves have suggested the name of Hon’ble Mr. Justice Jyoti Saran

(Former Judge of this Court) to adjudicate the disputes.

The dispute arises out of execution of Development Agreement dated 14th of December, 2012 as also subsequent agreement dated 8th of April, 2013.

The agreement contained an arbitration clause, whereby the parties agreed for reference of the dispute inter se the parties, arising out of the said

agreement, for arbitration as per law.

There is no legal impediment in the adjudication of the dispute by the learned Arbitrator.

As such, as jointly prayed for, Hon’ble Mr. Justice Jyoti Saran (Former Judge of this Court) is appointed as learned Arbitrator to adjudicate all

disputes arising out of agreement dated 14th of December, 2012 as also subsequent agreement dated 8th of April, 2013 entered into between the

parties to the lis.

All pleas and issues raised, on merits, are left open to be considered and decided by the learned Arbitrator.

Learned Arbitrator shall be entitled to fee as per the schedule.

Since the dispute arises out of the development agreement of the year 2012, the hearing is expedited.

Parties undertake to fully cooperate and not take any unnecessary adjournment.

The proceedings, during the time of current Pandemic- Covid-19 shall be conducted through digital mode, unless the parties otherwise mutually agree

to meet in person i.e. physical mode.

It is expected of the learned Arbitrator to decide the issues expeditiously.

Registrar (List) is directed to communicate the order to the learned Arbitrator.

Learned counsel for the parties also undertake to communicate the order to the learned Arbitrator. In fact, they volunteered to appear before him,

through digital mode on 21st of December, 2020 and apprise him of the passing of the order. Parties shall file their statement of claims before the

learned Arbitrator on such date of hearing which he may fix, as per mutual convenience.

The Request Petition stands disposed of in the above terms.