CHETAN SINGH Vs. LONGJIAN ROAD AND BRIDGE LTD

JUDGEMENT

(1.) AS per Office report dated 6.4.2013, respondent stands served. Despite pass-over, none has entered appearance on behalf of the respondent since morning.

(2.) PETITIONER and respondent entered into an agreement, which is termed as Memorandum of Understanding, for execution of certain works to be carried out for widening and strengthening of Theog-Kotkhai-Hatkoti- Rohru road. Petitioner has also placed on record material to show that in terms of the said agreement work was executed for and on behalf of the respondent. However, in terms of the contractual obligations, payments were not made to the petitioner. Petitioner served legal notice dated 3.12.2012, which has neither been replied nor complied with.

(3.) FOR all the aforesaid reasons, present petition is allowed. It is suggested at the bar by the learned counsel that Shri Sonam Negi, retired E-in-C, HPPWD can be appointed since he is familiar with the nature of the dispute and can expeditiously decide the same. Accordingly, said Shri Sonam Negi is appointed as Arbitrator to resolve the dispute between the petitioner and the respondent. Petitioner shall ascertain the latest address of Shri Sonam Negi and inform the Registry of the same within a period of one week. The Arbitrator shall enter reference, after giving notice to all concerned.