AIR 2018 SUPREME COURT 2640 ::AIR 2018 SUPREME COURT 2640 ::(2018) 5 Scale 529 ::AIR 2018 SC (Civ) 2373

Supreme Court Of India

(From : Patna)*

Hon'ble Judge(s): Adarsh Kumar Goel, R. F. Nariman, Uday Umesh Lalit , JJJ

(A) Arbitration and Conciliation Act (26 of 1996) , S.1— Bihar Public Works Contracts Arbitration Tribunal Act (21 of 2008) , S.8, S.9, S.22— Applicability of Act - Arbitration agreement stipulating applicability of Central Act - State Act, not applicable. (Para 5) (B) Bihar Public Works Contracts Arbitration Tribunal Act (21 of 2008) , S.4(3)(b)— Chairman and other members of Tribunal - Provisions of S. 4(3)(b) providing for termination of tenure at pleasure of Govt. - Is inconsistent with Constitutional Scheme, particularly Art. 14 of Constitution - S. 4(3)(b) therefore, arbitrary and unconstitutional. (Para 8) Naman Nagrath, Rajeev Dhawan, Ms. Meenakshi Arora, Parag P. Tripathi, Ms. Vibha Datta Makhija, Sanjay R. Hegde, Sr, Advs., Purushaindra Kaurav, A.G., Harsh Parashar, Zubin Prasad, Aman Pandey, Prateek Khandelwal, Shadan Farasat, Arjun Garg, Prashant Kumar, Saurabh Suman Sinha, Aditya Dev T., M/s. AP and J Chambers, Rahul Narayan, Shashwat G., Ms. Renuka Sahu, Jasdeep Singh Dhillon, Jay Savla, Sridhar Potaraju, Sudhir Mishra, Prabhat Kumar, Petal Chandhok, Udai Khanna, .....