PARMOD SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition praying that the Chief Engineer (South) H.P.PWD, Shimla be requested to nominate and appoint the Arbitrator in regard to the dispute in between the parties in pursuance of the arbitration agreement relating to the work "Periodical maintenance of Kandaghat Chail Road, Package No. H.P.- MDR-08-212 (SH) P/L 20 mm. thick open graded premix surfacing, profile correction course construction of C.D.works (construction of Plain cement concrete parapets c/o plain cement V-shape drain and P/F sign boards)"

(2.) In the reply filed by the respondents-State, they have submitted that the Chief Engineer(South) H.P.PWD Shimla have already appointed Superintending Engineer, Arbitration Circle, HPPWD, Solan as an Arbitrator and, as such, the relief claimed by the petitioner has become infructuous, since it has already been granted in his favour. The petition becomes infructuous, hence is disposed of accordingly, so also the pending application(s) if any.

(3.) In respect of the disputes relating to the arbitration agreement relating to the work of "Periodical maintenance of Kandaghat Chail Road, Package No. H.P.- MDR-08-212 (SH) P/L 20 mm. thick open graded premix surfacing, profile correction course construction of C.D.works (construction of Plain cement concrete parapets c/o plain cement V-shape drain and P/F sign boards)