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Ravikant Bansal v. M.p. Rural Road Development Authy & Another

Ravikant Bansal v. M.p. Rural Road Development Authy & Another

(Supreme Court Of India)

Special Leave to Appeal (Civil) No. 18867 Of 2011 | 29-07-2011

1. Heard learned counsel for the petitioner.

2. This Petition has been filed against the judgment and order dated 11th March, 2011 passed by the High Court of Madhya Pradesh at Gwalior Bench in Arbitration Case No.4 of 2010.

3. Learned counsel for the petitioner has relied on a decision of this Court in Civil Appeal No.3746 of 2005 decided on 14th January, 2010.

4. We are of the opinion that the aforesaid decision is distinguishable because in the present case the arbitration clause itself mentions that the arbitration will be by the Madhya Pradesh Arbitration Tribunal. Hence, in this case arbitration has to be done by the Tribunal.

5. The Special Leave Petition is dismissed.

Advocate List
  • For the Appellant ----- For the Respondents -----
Bench
  • HON'BLE MR. JUSTICE MARKANDEY KATJU
  • HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
Eq Citations
  • 2011 (4) MPHT 115
  • (2012) 3 SCC 513
  • 2012 (4) MPJR (SC) 12
  • LQ/SC/2011/985
Head Note

Arbitration and Conciliation Act, 1996 — S. 11 — Arbitration clause in contract — Arbitration to be done by Arbitration Tribunal — Held, arbitration has to be done by Arbitration Tribunal — Arbitration and Conciliation Act, 1996, S. 11