M/S. S And P Infrastructure Developers Pvt. Ltd. And Ors. vs Union Of India And Ors.

Court
Delhi High Court

$~90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5401/2026
Date of Decision: 22.04.2026
IN THE MATTER OF:

M/S. S AND P INFRASTRUCTURE DEVELOPERS PVT. LTD.
AND ORS. .....Petitioners
Through: Mr. Kunal Malik, Mr. Lokendra
Singh, Mr. Subhash Chandra Pandey,
Mr. C. S. Panda, Mr. Mudit Sharma,
Advs.

versus

UNION OF INDIA AND ORS. .....Respondents
Through: Ms. Iram Majid, Adv.
Mr. Santosh Kumar, Standing
Counsel and Mr. Adithya Ramani
Advocate for NHAI.

CORAM:
HON’BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
J U D G E M E N T


1. The present petition has been filed seeking to quash the arbitration
clause in the tender documents issued by the respondents. The arbitration
clause in question requires all disputes between the parties to be settled
through the Rules of the Society for Affordable Redressal of Disputes
(Hereinafter referred to as „SAROD rules‟) . Under the SAROD framework,
for the appointment of arbitrators, the parties must choose only from the
empanelled list of arbitrators maintained by SAROD.
2. The petitioners are stated to be infrastructure development companies
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KUMAR KAURAV
Signed By:NEHA CHOPRA
Signing Date:05.05.2026
17:18:58

that regularly bid on tenders issued by the respondent no.2 (Ministry of
Road Transport & Highways), respondent no.3/National Highway Authority
of India (NHAI) and other similar entities. These companies generally
undertake projects for upgrading, rehabilitation and widening of National
Highways.
3. The grievance of the petitioners is with regard to the neutrality and
impartiality of the arbitration process under the SAROD rules. It is
contended that mandating arbitration exclusively under the SAROD
framework, and requiring the parties to choose arbitrators only from the
panel maintained by SAROD, curtail party autonomy.
4. Learned counsel appearing on behalf of the petitioners have placed
reliance on the decision of the Supreme Court in Central Organisation for
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Railway Electrification v ECI-SPIC-SMO-MCML [CORE], submitting
that party autonomy is an essential feature of arbitration, and that, one party
cannot compel the other to appoint its nominee arbitrator from a panel
controlled by the opposite party.
5. The Court has perused the material placed on record, and the
submissions advanced on behalf of the petitioners. It is, however, noted that
the mechanism under the aegis of SAROD had already been looked into by
the Coordinate Bench in Kamlesh Kumar v Society for Affordable
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Redressal of Disputes and Others .
6. The primary challenge to the dispute resolution clause is that the
mechanism that the respondents seek to follow, under the aegis of SAROD
is primarily under State control. This Court in Kamlesh (Supra) , concluded

1
2024 SCC OnLine SC 3219
2
2024 SCC OnLine Del 4856
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KUMAR KAURAV
Signed By:NEHA CHOPRA
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that the SAROD neither discharges any governmental function, nor is its
decision making structure is decided by the State. It was observed that
SAROD has its own set of arbitration rules, general body and a governing
body. The members forming the governing body is counter balanced, due to
an equal amount of private participation from the National Highways
Builders federation (NHBF), apart from the members nominated by
respondent no.3/NHAI. The relevant paragraphs from the judgement are
reproduced for better clarity:-
“ 14. Applying the tests to the facts of the present case, it is seen that
Respondent No. 1 primarily functions as an Arbitral Institution and is not
performing any governmental functions. Respondent No. 1 primarily
provides for panel of Arbitrators for conducting arbitration. Respondent
No. 1 has got its arbitration rules. The arbitration rules provides the
procedure as to how arbitration has to be conducted. The arbitration
which is conducted by Respondent No. 1 is ultimately governed by the
provisions of the Arbitration and Conciliation Act, 1996. Material on
record indicates that the purpose of the society is to provide only a forum
to ensure cost effective and time bound resolution of disputes between
Respondent No. 2 and other entities. Respondent No. 1 also selects and
maintains the list of experts who can provide their assistance in the
working of the society. Respondent No. 1 provides for panel of Arbitrators
and also provides for moral conduct of the Arbitrators. A perusal of aims
and objects of Respondent No. 1 does not show that it performs any kind
of governmental function. The Respondent No. 1 has got its own General
Body and Governing Body. The Governing Body consists of eight (8)
members. The appointment of the President of Governing Body is
nominated by Respondent No. 2, however, it does mean that only an
officer of Respondent No. 2 has to be nominated. Any person can be
nominated by Respondent No. 2 and it could be a Retired Judge or an
expert in the relevant field. The Vice President is nominated by the
National Highways Builders Federation (NHBF) which is completely a
private entity of contractors and builders. Three members are nominated
by Respondent No. 2 and three members are nominated by National
Highways Builders Federation (NHBF). There is equal amount of private
participation in the Governing Body. Rules and regulations also do not in
any manner suggest any kind of deep and pervasive control by Respondent
No. 2 over Respondent No. 1.
15. Applying the tests laid down in Pradeep Kumar Biswas (supra), this
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Court is of the opinion that Respondent No. 1 is not an instrumentality of
State amenable to writ jurisdiction. However, the instant dispute is only of
cessation of term of the Petitioner who was appointed as an arbitrator.
This Court is, therefore, is not inclined to entertain the writ petition only
on the ground that Respondent No. 1, against whom the reliefs have been
sought by the Petitioner, is not amenable to writ jurisdiction.
16. Resultantly, the writ petition is dismissed, along with pending
application(s), if any ”
7. While exercising writ jurisdiction under Article 226 of the
Constitution, the arbitral clause(s), and the mechanism put in place by the
parties for the resolution of their dispute by way of the arbitrator cannot be
gone into, unless it is prima facie found to be perverse and unreasonable.
8. Even on merits, the grievance raised by the petitioners with respect to
SAROD and its panel does not seem to be res integra . This Court in
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Villupuram Highways Construction PVT Ltd v NHAI examined Rules
11.2 and 11.4, to answer the more direct question pertaining to the
appointment of arbitrators from the SAROD panel, and the applicability of
the judgement laid down by the Supreme Court in CORE. The Court found
that the mischief addressed in CORE is confined to cases where the
arbitration panel is restricted and is essentially under the control of one of
the contracting parties. The relevant extracts are as follows:-
“ 29. Having so held, I may now turn to the concern of Petitioners that
appointment of their nominee Arbitrators from the curated SAROD panel
will compromise and destroy the ethos and hallmarks of arbitration i.e.
„party autonomy‟ and „impartiality and independence of Arbitrators‟
highlighted and emphasised upon by the Supreme Court in Perkins (supra)
and CORE (supra). In my view, this apprehension is taken care of by
SAROD, by ensuring that the panel is broad-based as also making the
procedure for appointment of Arbitrators to constitute the panel transparent
through a Committee appointed by the Governing Body of SAROD which
has equal participation from NHAI and NHBF. NHAI has placed on record

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ARB P.1829/2024 dated 29.07.2025
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KUMAR KAURAV
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the list of Arbitrators maintained by SAROD as on 16.01.2025 valid for a
period of two years, which shows that as many as 92 Arbitrators are
empanelled and belong to diverse fields. As rightly flagged by counsel for
NHAI, the list of Arbitrators includes former Judges of the Supreme Court
and High Courts of different States; retired Bureaucrats such as Secretaries
to Government of India having served in different
Ministries/CVC/CIC/Parliamentary Affairs; Chairman, Railway Board;
Chief Advisor, Bihar State Planning Board; Member, NHRC; Special
Director General, CPWD; Engineer-in-Chief/Chief Engineer, PWD; DG,
CPWD etc. as also former officers of NHAI. The panel is broad-based with
people of considerable standing, experience and repute in diverse fields and
offers a free and wide choice to the Petitioners to choose from
30. The apprehension of any bias or impartiality is further allayed by the
fact that the panel is not curated by NHAI and as explained by counsel for
NHAI, is prepared and maintained by SAROD, which is an independent
arbitral institution run by the society formed by NHAI and NHBF, where
NHBF is an organisation of all contractors/builders of National Highways,
State Highways and Bridges in organised sectors across the country in a
representative capacity, with approximately 108 members. Management of
affairs of SAROD is entrusted to a Governing Body which comprises of
office bearers and members with the President being nominated by NHAI,
Vice President by NHBF from its members and amongst the members, three
are nominated by NHAI while the other three by NHBF. Clause 23.2 of
Articles of Association of SAROD provides for formation of a Committee to
prepare a panel of Arbitrators which examines and evaluates applications
for empanelment/re-empanelment of Arbitrators with four members having
equal representation of NHAI and NHBF. SAROD invites applications from
candidates/Arbitrators desirous of being empanelled and after careful
scrutiny of the applications, credentials etc. of the applicants, prepares the
panel in a transparent manner. The endeavour is to take Arbitrators from
diverse fields with experiences in law, administration, engineering etc. The
panel therefore cannot be held to be hit by the judgment in CORE (supra).
…..
35. Therefore, what was disapproved by the Supreme Court in CORE
(supra) was a procedure where one contracting party curates a limited
panel of Arbitrators and restricts the choice of the other party to appoint
from the said panel. It bears repetition to state that in the present case,
SAROD panel is not a restricted panel but broad-based and Petitioners have
a free choice to nominate the nominee Arbitrators from the entire panel and
of their choice. The nominated Arbitrators in turn have to appoint the
Presiding Arbitrator and therefore as held in CORE (supra), any perceived
tilt of an Arbitrator in favour of a party which nominated that Arbitrator is
offset by the appointment of third Arbitrator. As observed in Perkins
(supra), whatever advantage a party may derive by nominating an
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Arbitrator of its choice would get counterbalanced by equal power with the
other party. Thus, from a reading of the SAROD Rules as also considering
that the SAROD panel is a broad-based panel in consonance with the
principles elucidated in Voestalpine Schienen GMBH (supra), I am unable
to agree with the Petitioners that by nominating their Arbitrators from the
SAROD panel party autonomy is compromised and Court should accept
their nominations made and appoint the nominee arbitrators of NHAI .. ”
9. Similarly, in the case of M/s. KNR Tirumala Infra Pvt. Ltd. v.
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National Highways Authority of India , the coordinate Bench of this Court
in paragraph 32 had approved the mechanism of appointment of arbitrator
under SAROD, the same reads as under:
“32. The judgment in CORE (supra) is distinguishable on the facts and
has no application to the present case. In CORE (supra), the contractor
was confined to selecting two names from a list of four officers of the
Railways, from which the General Manager would choose the contractor‟s
nominee, while retaining the exclusive power to appoint the remaining
arbitrators. The clause was struck down as it vested one party with a
dominant role in the appointment process. Such a situation is entirely
different from cases of institutional arbitration, such as under the SAROD
or ICA framework, where appointments are regulated by independent
rules and drawn from a neutral panel.”

10. Though this decision is sub judice before the appellate Court,
however, the same has not been stayed.
11. The petitioners have failed to place on record any material to
demonstrate that the arbitral mechanism under SAROD is perversely
controlled by respondent no.3/NHAI, or is otherwise ex facie unreasonable.
The SAROD framework stands on a different footing from the mechanism
considered by the Supreme Court in CORE . The framework herein is
constituted with equal involvement of respondent no.3/NHAI and NHBF (a
private association of builders); here, there is an equal participation of
private members, apart from the ones nominated by NHAI. Moreover, even
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By:PURUSHAINDRA
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Signed By:NEHA CHOPRA
Signing Date:05.05.2026
17:18:58

with respect to the nominations made by respondent no.3, there is no
requirement that the person nominated may be only officers of NHAI, the
nominee may also be a retired Judge, or an expert in the relevant field.
12. For all those aforementioned reasons, finding no justification to
interfere, the petition stands dismissed.


(PURUSHAINDRA KUMAR KAURAV)
JUDGE
APRIL 22, 2026/P






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ARB.P.NO. 1733 of 2024 dated 29.08.2025
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Signed
By:PURUSHAINDRA
KUMAR KAURAV
Signed By:NEHA CHOPRA
Signing Date:05.05.2026
17:18:58