SRC COMPANY Vs. RITES LTD

JUDGEMENT

(1.) Heard Shri Umesh Prasad Singh, learned senior counsel for the applicant and Shri Anil Kumar Sinha for the respondents.

(2.) This application prays for termination of the arbitration proceedings that has been initiated and is being continued by the third respondent acting as an Arbitrator in terms of the agreement between the parties dtd. 11/2/2014.

(3.) There is no dispute about the fact that the applicant applied for arbitration under a legal advice tendered by the counsel of the applicant dtd. 15/12/2016, copy whereof is Annexure-2 to this application. Acting thereon the third respondent was appointed as the sole Arbitrator by the Chief Executive Officer of Kanti Bijlee Utpadan Nigam Ltd. Respondent No. 2. The said appointment dtd. 31/1/2017 is on record.