AKASH BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 ("the 1996 Act" in short), for appointment of an arbitrator, to arbitrate on the disputes between the parties.

(2.) Though Mr. Singh, learned Counsel for the respondent, had initially opposed the reference of disputes to arbitration, on the last date of hearing, i.e. on 9/9/2021, however, in view of the order passed in ABC Experts and Engineers v Union of India , he agreed to a reference of disputes to arbitration, leaving open, all contentions that his client might seek to urge in its support in the arbitral proceedings.

(3.) Mr. Singh, has, thereafter, placed on record, the list of arbitrators maintained by the respondent, out of which, Mr. Dubey, learned Counsel for the petitioner had, on instructions, agreed to select the arbitrator to arbitrate on the various disputes.