PRADEEP VINOD CONSTRUCTION CO. Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks appointment of an Arbitral Tribunal pursuant to a Contract Agreement dtd. 5/9/2013.

(2.) Learned counsel for the petitioner submits that the disputes arising out of the said agreement were referred to an Arbitral Tribunal and the Arbitral Tribunal rendered an award dtd. 1/10/2018.

(3.) Learned counsel submits that the objections to the award were sustained and the award was set aside by order dtd. 6/10/2021. In those circumstances, fresh arbitration has been invoked and accordingly the disputes are required to be referred to an Arbitral Tribunal.