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Judgment
C. Hari Shankar, J
I.As. 5005-5006/2020 in ARB. P. 220/2020
In view of the fact that the present Arbitration Petition is being disposed of, these applications do not survive for consideration.
ARB. P. 220/2020
This is an application under Section 11(6) of the Arbitration & Conciliation Act, 1996, for appointment of a Sole Arbitrator.
Mr. Ramesh Singh, learned Standing Counsel (Civil)-GNCTD submits that, before filing of the present application, the learned Sole Arbitrator has
been appointed, thereby rendering these proceedings infructuous applying the law laid down by the Supreme Court in Datar Switchgears Ltd. v
Tata Finance Ltd (2000) 8SCC 151.
Mr. Avinash Trivedi, learned Counsel for the petitioner submits that, strictly speaking, the appointment was not prior to filing of the application as
the appointment had been made after service of an advance copy, but that he is not opposing the appointment of the arbitrator by the respondent, or
the reference of the disputes to the learned Arbitrator.
However, Mr. Trivedi submits that, while making the reference, the right of the respondents to amend its counter claims, has been provided for, but
there is no corresponding right allowed, to the petitioner, to amend its claims before the learned Sole Arbitrator.
It is made clear that the petitioner would be at liberty to apply to the learned Sole Arbitrator, should it choose to amend its claims, and also to take a
ground that the respondent has been permitted to amend its counter claims. If any such application is moved, it may be decided by the learned Sole
Arbitrator in accordance with law after hearing both sides.
With the above directions, this petition is disposed of.