MUKESH AGGARWAL Vs. ATUL GUPTA

JUDGEMENT

(1.) CM 1585/2015

(2.) THE said OMP 984/2014 was filed under Section 14 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the said Act'), requesting the Court to decide on the issue of termination of mandate of the arbitrator. The learned Single Judge rejected the said application on the ground that Section 14 is not applicable as none of the conditions prescribed in Section 14(1)(a) read with Section 14(2) have been satisfied. The learned Single Judge came to the conclusion that the appellant was unable to show that the arbitrator had become de jure or de facto unable to perform his functions or had failed to act without undue delay. As a consequence, the said application was rejected.

(3.) IT is also relevant to note that the charge of the appellant against the arbitrator is of justifiable doubts as to his independence and/ or impartiality. Based on this, the appellant had moved an application following the procedure of challenge prescribed under Section 13 of the said Act. Section 12(3) stipulates that an arbitrator may be challenged only if, (a) circumstances exist that give rise to justifiable doubts as to his independence or impartiality, or (b) he does not possess the qualifications agreed to by the parties. It is the case of the appellant that circumstances exist which give rise to justifiable doubts as to the independence/ impartiality of the arbitrator. It is for this reason that challenge was raised by the appellant, following the procedure prescribed under Section 13 and in particular, sub -section (2) thereof. The said challenge, which was in the form of an application, was disposed of by the arbitrator by rejecting the same by an order dated 30.07.2014.