MOHD DIN Vs. CHIEF ENGINEER PWD

JUDGEMENT

(1.) Disputes arising out of the Contract allotted to Mohd. Din, by the Jammu and Kashmir State Government, in respect of, Improvement and Development of formation widening Batote-Kishtwar HIP by way of earth work and walling including construction of breast walls, parapets and v. shape drain in Km 14/980-46/350 Khelani zigs, were referred to the sole Arbitration of the Chief Engineer, PWD (R and B), Jammu, in terms of the Contract Agreement between the parties.

(2.) Aggrieved by the conduct of the Arbitrator, Mohd. Din approached this Court by his Arbitration Application No. 34/98 seeking the removal of the Arbitrator and appointment of another Arbitrator in his place.

(3.) His plea was allowed by the Court, And vide order dated 16.08.2000, Sh. A.N. Saraf, Retired District and Sessions Judge was appointed Arbitrator to adjudicate upon the disputes between the parties.