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High CourtsSingle Bench(2019) 10 J&K CK 0022

Shivam Build Con. Associates vs Union Of India And Others

Jammu And Kashmir High Court · Decided on 10 October 2019

HON’BLE JUDGES
Gita Mittal CJ
RESULT
Disposed Of
CASE NUMBER
Arbitration Petition (AP) No. 6 Of 2019
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Judgment

11 paragraphs · 246 words

Gita Mittal, CJ

1.

I was informed by Mr. K. D. S, Kotwal, learned counsel for the petitioner that since the last date of hearing he has discussed the matter with his clients and they have expressed that the agreement to appoint an officer of the respondents as a sole arbitrator, if their consent was obtained to the names suggested.

2.

I stand further informed that pursuant thereto, the respondents had given the names of the following officers for consideration to the petitioners to choose from:

(i) Shri A. K. Agarwal, Chief Engineer CIV, Headquarter DGBR.

(ii) Shri A. S. Rathore, Chief Engineer Shivalik.

(iii) Shri Vimal Gosami, Chief Engineer HIRAK

3.

Mr. K. D. S Kotwal, learned counsel submits that the petitioner has no objection to the appointment of Shri A. K. Agarwal, Chief Engineer, CIV, Headquarter, DGBR, as a sole arbitrator to arbitrate the disputes between the parties.

4.

It is submitted by Mr. Parimoksh Seth, learned counsel for the respondents that the necessary orders regarding the appointment of Shri A. K. Agarwal, as a sole arbitrator would be issued within one week from today.

5.

In view of the above, nothing survives for adjudication in this matter.

6.

The respondents shall issue necessary orders regarding the appointment of Shri A. G. Agarwal, Chief Engineer CIV Headquarter, DGBR as a sole arbitrator to arbitrate the disputes between the parties in accordance with law.

7.

This arbitration petition is disposed of in the above terms.