(1.) On 12/7/2022, notice was ordered to the respondent. The respondent has however refused to receive the notice. In view of the refusal, notice to respondent is held as sufficient.
(2.) A work order was issued in favour of the petitioner on 8/4/2021. The said work order contains an Arbitral Clause. (Clause 11), which reads as under:
(3.) The petitioner, on disputes having arisen, informed the respondent that they had appointed the Arbitrator, Mr. Amjad I. Khan from their side and called upon the respondent to appoint an Arbitrator from their side. However, it is stated that there was no response to the request.