MFAR CONSTRUCTIONS PVT. LTD Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) THE abovementioned petition has been filed by the petitioner under Section 11 of the Arbitration and Conciliation Act, 1996 praying for the appointment of a sole Arbitrator to adjudicate on the arbitrable disputes, which have arisen between the petitioner and the respondent.

(2.) THE aforesaid disputes, which have arisen between the petitioner and the respondent relate to a Work Order bearing No. 0012/GPR/BHUB/Contractors/Pkg-14/03 dated 27.07.2010 for the construction of 897 dwelling units at Bhubaneswar and Gopalpur for the Married Accommodation Project (hereinafter referred to as "MAP").

(3.) CLAUSE 60 of the General Conditions of Contract stipulated that in case of disputes arising between the parties, the parties shall refer the matter to arbitration. The relevant extract of the aforesaid Clause 60 is reproduced hereinbelow:-