HARIOM PROJECTS PVT LTD Vs. MILITARY ENGINEER SERVICES

JUDGEMENT

(1.) In the wake of clause 70 contained in the contract executed between the parties, which contemplate appointment of an Engineer to be a Sole Arbitrator to resolve the dispute that has arisen between the parties out of the said contract, a consensus is reached between the applicant and the respondent through their counsel. They are agreeable for appointment of Mr. Sorabh Mathur, whose name appears in the panel of arbitrators prepared by Ministry of Defence and the persons in the said list would be chosen to act as an Arbitrator.

(2.) In the wake of the aforesaid consensus, since the dispute involved among the parties is of technical nature, I deem it appropriate to pass the following order by appointing the Sole Arbitrator by consent Mr. Sorabh Mathur, Joint DG, Military Engineer Services. TERMS OF APPOINTMENT