STRESSCON INDUSTRIES LTD Vs. IRCON INTERNATIONAL LTD

JUDGEMENT

(1.) THIS is an application by the petitioner for substitution of an independent arbitrator in place of Mr. Justice O. P. Dwivedi (Retd) who was appointed as an arbitrator by an order dated 12th May, 2006.

(2.) THE petitioner had filed an arbitration petition No. 34/2005 under section 11 of the Arbitration and Conciliation Act, 1996 where this Court relying on Rite Approach Group Ltd. v. Rosoboronexport, 2006 (1)SCC 206 had appointed Mr. Justice O. P. Dwivedi (Retd) Judge as an arbitrator.

(3.) AGAINST the appointment of Mr. Justice O. P. Dwivedi (Retd) as an arbitrator, the respondent had preferred a Special Leave Petition being SLP no. 11907/2006 before the Supreme Court which was dismissed by order dated 31st July, 2006.