M/S HARIOM PROJECTS PVT. LTD. vs UNION OF INDIA AND ORS.

2026:MLHC:1223

Serial No. 04
Supplementary List
HIGH COURT OF MEGHALAYA
AT SHILLONG

Arb. P. No. 6 of 2026
Date of Pronouncement: 30.10.2026
Uploaded on : 30.10.2026

M/s Hariom Projects Pvt. Ltd.,
A company incorporated under the Companies Act, 1956
Having its registered office at B-301, Shree Balaji Residency,
Behind Sangath Silver Apartment, Sabarmati-Gandhinagar Highway
Motera, Ahmedabad-380005 and engaged in the business of
Infrastructure development and civil construction works,
Through its Director, Shree Anil H. Sangtani.
…. Petitioner(s)
Versus
1.Union of India
Through the Secretary, Ministry of Defence,
South Block, New Delhi-110011.

2. Military Engineer Service,
Through its Engineer-in-Chief,
Dte of Contract Management Kashmir House,
Rajaji Marg, New Delhi-110011.

3.Military Chief Engineer,
C/o 99 APO HQ Eastern Command,
Military Engineer Services,
Engineers Branch, PIN: 908542

4. Military Engineering Services,
Through Chief Engineer Zone,
Spread Eagle Falls, Shillong-793011.
… Respondent(s)

1 4
Page of

2026:MLHC:1223
__________________________________________________________
Coram:
Hon’ble Mr. Justice H. S. Thangkhiew, Judge

Appearance:
For the Petitioner(s) : Mr. S. Dewani, Adv. with
Ms. A. Nongbri, Adv.

For the Respondent(s) : Dr. N. Mozika, ASGI with
Ms. M. Myrchiang, Adv.

i) Whether approved for reporting in Yes/No
Law journals etc:

ii) Whether approved for publication Yes/No
in press:

JUDGMENT:

1. This application has been filed under Section 11(6) of the
Arbitration and Conciliation Act, 1996 (A&C Act) seeking appointment
of an Arbitrator for adjudication of the disputes between the petitioner and
the respondents in accordance with the A&C Act, with regard to the
Condition 70 of the Contract Agreement No. CESZ/LEI/24 of 2020-2021,
th
including the claims set out in the Notice of Arbitration dated 12 May
2026.
2 4
Page of

2026:MLHC:1223

2. In the course of the proceedings, the learned counsel for the
parties have agreed that Mr. Jopmiki Shylla, Advocate be appointed as the
sole arbitrator to adjudicate the matter.

1. Accordingly in the circumstances, this matter is disposed of
by referring the disputes and difference to the sole arbitrator as follows: -

i) Mr. Jopmiki Shylla, Advocate is hereby appointed as the Sole
Arbitrator to adjudicate upon the disputes and differences
between the parties arising out of and in connection with the
Agreement referred to above.

ii) A copy of this order will be communicated to the learned Sole
Arbitrator by the petitioner within a period of 2(two) weeks,
from the date of this order, along with contact details and other
particulars of the parties to the Arbitral Tribunal alongwith a
copy of this order.

iii) The learned Sole Arbitrator is requested to forward the Statutory
Statement of Disclosure under Section 11(8) read with Section
12(1) of the A&C Act, 1996 to the advocates for the applicant,
so as to enable them to file the same in the Registry of this Court,
which shall retain the same in the file of this application, and a
3 4
Page of

2026:MLHC:1223
copy be furnished by the advocate for the applicant to the
respondents.

iv) The parties shall appear before the learned Sole Arbitrator on
such date and at such place as indicated, to obtain appropriate
directions with regard to conduct of the arbitration, including
fixing a schedule for pleadings, examination of witnesses, if any,
schedule of hearing etc.

v) All arbitral costs and fees of the Arbitral Tribunal shall be borne
by the parties equally in the first instance and shall be subject to
any final Award that may be passed by the Tribunal in relation
to costs.

2. As ordered above, the instant application accordingly stands
disposed of.

JUDGE


Meghalaya
30.10.2026

“V. Lyndem-AR-PS”

4 4
Page of

VALENTINO LYNDEM
Digitally signed by:
Signed On: 30-10-2026 17:43:06 IST
Verified