CONCAN SPECIALISED ENGINEERING SERVICES Vs. MILITARY ENGINEER SERVICES

JUDGEMENT

(1.) This petition u/S 11 of the Arbitration and Conciliation Act, 1996, is filed seeking appointment of a sole arbitrator for adjudication of the dispute between the parties in terms of clause 70 of the Tender Document dated 27.03.2017 entered into between the petitioner and the respondent.

(2.) Heard learned counsel for the petitioner and the learned Central Government Standing Counsel for the respondent and perused the materials on record.

(3.) The arbitration agreement contained in clause no. 70 of the aforesaid tender contract Rules reads as under: