GODAWARI MARATHWADA IRRIGATION DEVELOPMENT CORPORATION Vs. S D SHINDE AND CO ENGINEERS AND CONTRACTORSNANDED

JUDGEMENT

(1.) By an order dated 13/01/2011, while issuing notices for final disposal, this Court had stayed further proceedings before respondent No.2 / Arbitrator. Since then, the said proceedings have been stayed.

(2.) As the order dated 13/01/2011 had placed the litigating parties to notice that the petition would be heard finally, I am issuing Rule in this petition making it returnable forthwith by the consent of the parties and hearing it finally.

(3.) The issue raised for the consideration of this Court is that the Arbitration Agreement empowered the Chief Engineer to suggest three Officers of the rank of the Superintending Engineer or higher, who is not connected with the work under contract, for appointment as a sole Arbitrator.