NATIONAL HIGHWAY AUTHORITY OF INDIA vs. M/S PROGRESSIVE CONSTRUCTION LTD

 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 542  OF 2021 (Arising out of SLP (Civil) No. 10851 of 2020) NATIONAL HIGHWAYS AUTHORITY OF INDIA              … APPELLANT                 VERSUS M/s. PROGRESSIVE CONSTRUCTION LTD.               … RESPONDENT O R D E R   INDU MALHOTRA, J.           Leave granted.               The present Appeal arises out of the Judgment passed under Section 34 of the Arbitration and Conciliation Act, 1996 wherein the Single Judge vide Order dated 10.04.2019 has substantially set aside the Award dated 27.04.2016 passed by a three­member tribunal. It has   been   observed   that   the   arbitral   tribunal   has   drawn   incorrect inferences from the documents on record, and has not considered vital Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2021.02.16 14:49:53 IST Reason: and relevant evidence in reaching its conclusions. On this basis, a substantial   number   of   claims   and   counter   claims   were   rejected, 1 granting liberty to the parties to re­agitate their claims, and counter claim (a) afresh in accordance with law.          Aggrieved by the judgment of the Single Judge, cross appeals were filed by both parties under Section 37 before the Division Bench. The Division Bench vide the impugned interim Order dated 04.12.2019 directed that the Appeals be confined to the findings with respect to claim nos. 1(i) and (ii); and counter claim (a).        The Appellant­NHAI filed the present Appeal to challenge the interim Order dated 04.12.2019.     During the pendency of the present Appeal, the parties agreed to a fresh adjudication of all the claims and counter claims made by the parties before a Sole Arbitrator to be appointed by this Court.    We direct that the arbitral proceedings be conducted afresh by the Indian Council of Arbitration, Federation House, Tansen Marg, New Delhi­110001   in   accordance   with   its   Rules.   The   Indian   Council   of Arbitration   will   have   the   entire   record   of   the   arbitral   proceedings collected from the previous arbitral tribunal.    Accordingly, with the consent of the Counsel for the parties, we appoint Justice G. S. Singhvi, former Judge of this Court, as the Sole Arbitrator,   who   will   adjudicate   all   the   claims   and   counter   claims 2 afresh.   If   the   Sole   Arbitrator   requires   the   assistance   of   qualified Engineer/s or Expert/s, he may appoint such person/s under Section 26 of the Arbitration and Conciliation Act, 1996. The Ld. Arbitrator is free to fix his fees after consultation with the parties, which will be borne equally by them.     The   appointment   of   the   Sole   Arbitrator   is   subject   to   the declarations made under Section 12 of the Arbitration and Conciliation Act,   1996   (as   amended)   with   respect   to   the   independence   and impartiality of the arbitrator, and the ability to devote sufficient time to complete the proceedings within the statutory period of 12 months under Section 29A of the Act. Parties are directed to approach the Indian Council of Arbitration within a period of 2 weeks to fix the date of the arbitral proceedings.       A copy of the Appeal paper­book be provided by the Registry to the Indian Council of Arbitration, to enable it to proceed with the matter.        In view of the aforesaid directions, the Order dated 04.12.2019 passed by the Delhi High Court in FAO(OS)(Comm) 353/2019 is set aside.   The   Appeals   filed   by   both   parties   under   Section   37   of   the Arbitration Act being FAO (OS) (Comm) 353 and 182 of 2019 pending before the Delhi High Court have accordingly become infructuous.  3    The present Appeal is allowed in the aforesaid terms. Pending applications, if any, stand disposed of. …………………………………J.           (INDU MALHOTRA)         …………………………………J. (AJAY RASTOGI) New Delhi, th February 12 , 2021 4