MS MBL INFRASTRUCTURE LTD Vs. RITES LTD

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of. O.M.P. (MISC) (COMM) 206/2020

(3.) Ms. Anusuya Salwan, learned counsel appearing for the petitioner, expresses surprise at the submission of Mr. Chaturvedi and points out that, in fact, Respondent No. 1 had moved an application before the learned sole arbitrator to implead the Ministry of Home Affairs, through Dy. Commissioner of Police as Respondent No. 2. The learned sole arbitrator had, during the proceedings held on 4th July, 2020, expressed his displeasure at the moving of such application by Respondent No. 1 at a belated stage, when arguments were almost complete in the matter. However, in the interests of justice, the learned sole arbitrator directed that the Ministry of Home Affairs, through the DCP, Delhi Police, be intimated about the aforesaid impleadment application, preferred by Respondent no. 1.