AJAB SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of an independent arbitrator. Brief facts as culled out from the petition are that the petitioner is a building contractor. The respondent invited tenders for the work of up-gradation and beautification of Coronation Park at Burari Road, near Kingsway Camp, Delhi, sub-head: External Development (Landscaping & Plumbing Work), Construction of Interpretation Centre & Restaurant Building including their plumbing and internal electrification works. The work was awarded to the petitioner vide award letter dated 29th June, 2011 for which an agreement was also executed between the parties vide Agreement No. 03/ND-3/DDA/2011-12. As per the contract, the stipulated date of start was 8th July, 2011 and that of the completion was 7th April, 2012. However, the work could not be completed within the stipulated time due to non-availability of site, drawings & decisions and other hindrances and breaches attributable to the respondents. The petitioner through its letter dated 31st May, 2012 demanded the claims as per clause 50 of the agreement, followed by two more letters dated 18th June, 2012 and 19th July, 2012, but no reply was given by the respondent. The petitioner vide letter dated 20th August, 2012 requested the Engineer Member, DDA to appoint an arbitrator to resolve the disputes, but to no effect. Hence, this petition.

(2.) The petition was first time listed before the Court on 15th October, 2012 when the learned counsel for the respondent also appeared. The respondent was granted time to file the reply. No reply to the petition has been filed by the respondent. When the matter is taken up today, learned counsel for the petitioner states that since it is technical matter, Mr. A.K. Kashyap, retired SE, be appointed as the sole Arbitrator. Learned counsel for the DDA, upon instructions, states that the respondent has no objection if Mr. A.K. Kashyap, retired SE, be appointed as the sole Arbitrator to adjudicate the disputes between the parties.

(3.) As agreed, Mr. A.K. Kashyap, retired SE, DDA, Flat No. 117, Karishma Apartments, Plot No. 27, I.P. Extension, Delhi-110092, Mob. 9312221307, is appointed as sole Arbitrator to adjudicate the disputes and differences between the parties arising out of the agreement mentioned above. As agreed by both counsel at present fees of the learned Arbitrator is fixed at Rs. 2,00,000/- to be shared by both the parties in equal proportion.