Bharati Sapru, J.@mdashThis is an application u/s 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act) by the applicant M/s. Shakti Constructions having its office at C-13, Sector Gamma-1, Greater Noida, district Gautam Budh Nagar for the appointment of an arbitrator in respect of a contract made by the applicant on 14.8.2007 awarded by the Greater Noida Industrial Development Authority (for short respondent authority) for the construction of roads. The agreement dated 14.8.2007 contains an arbitration clause, i.e., Clauses 32 and 33 of the said agreement. The applicant has raised a claim of approximately Rs. 96 lakhs.
2. Pleadings have been exchanged in this application. The respondent authority has raised objections in its counter-affidavit saying that they have made full and final payment of the amount to the applicant under a "farkati", i.e., receipts for full and final payment and have also taken objections with regard to the breach of contract made by the applicant and have also made references to the sewerlines that were not properly laid across patch of the land.
3. The respondent authority has also raised a plea with regard to the limitation saying that no dispute has been raised by the parties within 30 days of the full and final payments and the claim is barred by limitation.
From the pleadings which have been exchanged, one thing which is abundantly clear that the disputes have arisen between the parties with regard to the breach of contract and also with regard to the laying of the sewerlines and it is also clear that there was a delay in the completion of the project.
4. The applicant attributes the delay to the respondent authority because the authority did not make available necessary length of the pipelines to the applicant for carrying out work and also in between it has been alleged that the work was stopped on orders being made by the respondent authority. For all these reasons, the applicant states that he has suffered losses and now he raised a claim of Rs. 96 lakhs approximately.
5. As stated earlier that the respondent authority states that the contractor did not complete the work on time and on its part, the respondent authority has made full and final payments in one farkati, i.e., receipt sent by the applicant.
6. Therefore, one thing is clear that there is a live dispute. Second thing which is also clear that an application has been filed by the applicant within three years and therefore the plea of limitation raised by the respondent authority holds no water and the claim has been raised within three years as stipulated under the provisions of the Act.
7. In so far as the question of the arbitrator under the agreement is concerned, the Clauses 32 and 33 are very clear that the arbitrator was to be appointed by the Chief Executive within a period of thirty days.
8. The applicant while raising its claim had also filed a writ petition before this Court and by an order passed by this Court on 18.5.2009, the respondent authority had been asked to appoint an arbitrator for settlement of the claim. When the applicant made a request on 30.5.2009, no response was made to this request. The request made on 30.5.2009 is on the record of this application as Annexure-6.
9. The applicant has made averments with regard to the making of his request in para 23 of the application but no clear reply has been made in para 20 of the counter-affidavit.
10. Learned Counsel for the applicant therefore has argued that because the respondent authority has failed to appoint arbitrator within 30 days, it forfeits its right to appoint arbitrator and now prays that this Court should appoint an arbitrator for the settlement of this dispute.
11. Learned Counsel for the applicant has relied on a decision of the Hon''ble Apex Court in the case of
12. Learned Counsel for the applicant has also relied on the decision of the Hon''ble Apex Court with this regard in the case of Punj Lloyd Ltd. v. Petronet M.H.B. Ltd. (2006) 2 SCC 638 and also decision of
13. Further the learned Counsel for the applicant has also placed a reliance on the decision of the Hon''ble Apex Court in the case of
14. Having heard learned Counsel for the. parties and having examined the pleadings in the matter at hand as well as the arguments as advanced by both the counsel, I am of the opinion that the arguments as raised by the learned Counsel for the applicant has substance and are to be accepted by this Court. There is a live dispute which is within time and as the respondent authority has failed to appoint an arbitrator before the filing of this application u/s 11(6) of the Act.
15. I deem it appropriate to appoint Mr. Justice M.C. Jain (retired) Judge of this Court as the sole arbitrator in this matter. The arbitrator so appointed shall assume charge upon being submitted a certified copy of this order before him. This Court fixes the remuneration of the arbitrator at Rs. 25,000 per sitting as a bare minimum. The costs of the arbitrator will be borne equally by both the parties.
16. Before I part with this case, I would like to mention that Sri Rahul Agrawal has assisted the Court with his usual finesse and preparedness.
The application is allowed as above.
