KIRAN INFRA ENGINEERS LIMITED Vs. NORTHERN RAILWAYS

JUDGEMENT

(1.) This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996 (in short "the Act") seeking appointment of an Arbitrator.

(2.) Upon notice being issued, reply has been filed by the respondent.

(3.) Briefly, the following facts need to be noticed for adjudication of the instant petition.