Larsen And Toubro Ltd vs Steel Authority Of India

Jyoti Singh, J

This is a petition under Section 11(6) of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as ‘Act’) for appointment of

Arbitrator(s).

Learned counsel for the respondent, on instructions, from the respondent submits that the respondent has no objection to a three Member Arbitral

Tribunal being appointed.

Disputes between the parties arose out of a Contract dated 07.03.2008.

The Agreement contains an Arbitration Clause which reads as under:-

“Article 10.1Arbitration (Reference GCC Clause 6)

Any disputes, differences, whatsoever, arising between the parties out of or relating to the construction, meaning, scope, operation or effect

of this Contract shall be settled between the Employer and the Contractor amicably. If however, the Employer and the Contractor are not

able to resolve their disputes/ differences amicably as aforesaid the said disputes/differences shall be settled by Conciliation, failing which,

through Arbitration.

Conciliation shall be resorted to prior to invoking Arbitration. The applicable rules for conciliation preceding shall be that of ""SCOPE

forum of Conciliation and Arbitration"" (SCFA). The Arbitration Clause is to be invoked by the parties to the Contract only on failure of

conciliation proceedings.

The arbitration shall be governed in accordance with The Arbitration and Conciliation Act, 1996 (hereinafter referred to as the ""Act""). The

language of Arbitration shall be English.

Subject to the stipulations made hereinabove. Arbitration shall be conducted as per forum specified below:

Arbitration of Contracts, with Indian parties, shall be governed by the Rules of Indian Council of Arbitration (ICA)/""SCOPE Forum of

Conciliation and Arbitration"" (SCFA) as agreed by the party. The Venue shall be New Delhi.

During the pendency of the Conciliation or Arbitration proceedings both the parties (i.e. the Contractor and the Employer) shall continue to

perform their contractual obligations.

The arbitral tribunal shall give reasons for its award. The tribunal shall apportion the cost of arbitration between the parties, the award

rendered in any arbitration hereunder shall be final and binding upon the parties agree that neither party shall have any right to commence

or maintain any suit or legal proceeding concerning any dispute under this agreement until the dispute has been determined in accordance

with the arbitration proceeding provided for herein and then only to enforce or facilitate the execution of an award rendered in such

arbitration.

The Language of Arbitration shall be English.

The Court of Asansol, West Bengal, India (with exclusion of all other Courts) shall have exclusive Jurisdiction over all matter of Dispute.â€​

The Arbitration Clause envisages a three Member Arbitral Tribunal to adjudicate the disputes between the parties.

Learned counsels for the parties jointly agree that the petitioner will nominate its Arbitrator within a period of one week from today and respondent

will nominate its Arbitrator within a week thereafter.

The two Arbitrators would then appoint a third presiding Arbitrator.

The learned Arbitrators so appointed will give disclosure under Section 12 of the Act before entering upon reference.

Fee of the Arbitrator shall be fixed as per Fourth Schedule of the Act.

With the consent of the parties, the present petition is disposed of recording the stand of the learned counsels for the parties, on instructions from

the petitioner and the respondent, respectively.