PRAVIN SINGH CHAUHAN Vs. DELHI TRANSCO LIMITED

JUDGEMENT

(1.) This petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudicating the disputes that have arisen between the parties in relation to the Contract Agreement dated 24th September, 2014 in terms of which the respondent has been awarded the work of 'Security and Allied Services in the West Zone of Delhi Transco Limited' on the terms and conditions contained in its LOA/LlO No. L.DTL/204/M(T) SERVICES/2014-15/Oprns. C & MM/82 dated 18th September, 2014.

(2.) The Agreement between the parties contains an Arbitration Agreement, which is contained in clause 4.1 of the main Agreement to be read along with clause 12 of the Letter of Acceptance dated 18th September, 2014. The same are reproduced as under:-

(3.) Disputes having arisen between the parties, the petitioner invoked the Arbitration Agreement by its notice dated 21st September, 2017 read with subsequent notice dated 11th November, 2017. In the said notice(s), the petitioner apart from invoking the Arbitration Agreement, also proceeded to nominate an arbitrator and sought consent of the respondent to such appointment.