SHIVAM INFRASTRUCTURE Vs. SOUTH EAST CENTRAL RAILWAY

JUDGEMENT

(1.) Invoking Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short, 'the Act of 1996'), the applicant herein has filed this application for appointment of arbitrator.

(2.) Essential facts leading to filing of this application are as under: -

(3.) Mr. Harsh Wardhan, learned counsel appearing for the applicant, would submit that no claim certificate was signed as per clauses