NEW OM CONSTRUCTION CO Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been preferred under Section 15(2) of the Arbitration and Conciliation Act, 1996, for appointment of a substitute arbitrator, as Mr. K.K. Gupta, the learned Sole Arbitrator who had been appointed to adjudicate on the disputes between the parties, had superannuated without passing of award in the matter.

(2.) Reply and rejoinder had been filed. In the rejoinder, the petitioner has submitted that he has no objection to the appointment of Mr. S.S. Bansal, Additional Director (General) of the respondent, as the substitute arbitrator in place of Mr. K.K. Gupta, and as suggested vide the letter dated 28th August, 2020 of the respondent.

(3.) Mr. Ankit Gupta, learned Counsel for the petitioner submits that, in view thereof, nothing survives for adjudication in this petition which may be disposed of accordingly.