RAJESH KUMAR Vs. ARSS INFRASTRUCTURE PROJECTS LIMITED

JUDGEMENT

(1.) The petitioner has filed the petition under Section 11 (6) of Arbitration and Conciliation Act, 1996 for appointment of Arbitrator as per clause No. 13 of the Sub -contractor agreement dated 12th April, 2013 executed between the parties.

(2.) The petitioner is the proprietor of M/s Shiva Construction Company engaged in the business of Construction work i.e. Road and other construction work.

(3.) The respondent Nos. 1 and 2 are the Companies also engaged in the business of constructions work. It is submitted that respondent No.1 and 2 used to take big construction projects under joint venture.