GAMMON INDIA LIMITED Vs. AMBIENCE PRIVATE LIMITED

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') praying for termination of the mandate of the Arbitrator appointed by the respondent and for appointment of another Sole Arbitrator to adjudicate the disputes that have arisen between the parties in relation to the award of 'Development Works' awarded to the petitioner by the respondent vide its Letter of Award dated 18th August, 2013.

(2.) The Letter of Award dated 18th August, 2013 contains an Arbitration Agreement between the parties, which is reproduced herein below:-

(3.) The disputes between the parties had been referred to arbitration and a Sole Arbitrator was appointed, who entered upon reference on 18th March, 2016. Various proceedings were also held before the Sole Arbitrator, which are not detailed herein.