UNION OF INDIA Vs. HARCHARAN DASS GUPTA

JUDGEMENT

(1.) The petitioner/Indian Space Research Organization is before this Court calling in question a communication dtd. 28/5/2022 issued by the Delhi Arbitration Centre in communication No. DAC/MSME/A/D-101-197 appointing an Arbitrator to conduct arbitral proceedings and consequently calls in question proceedings conducted by the Arbitrator directing the petitioner to file a statement of defence in terms of its order dtd. 26/9/2023.

(2.) Heard Sri K.Aravind Kamath, learned Additional Solicitor General of India along with Sri A.Chandrachud, learned Central Government Standing Counsel appearing for the petitioner and Smt. Renuka Arora, learned counsel appearing for respondent No.1.

(3.) Shorn of unnecessary details, facts in brief germane, are as follows: