HCIL-ARSSSPL-TRIVENI (JV) Vs. RITES LTD.

JUDGEMENT

(1.) THIS is an application under Section 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of an arbitrator. The case of the petitioner is as follows:

(2.) THE application was opposed by the respondent inter alia on the following grounds:

(3.) INSOFAR as objection No. (i) is concerned, it is pointed out that Clause 56 of the GCC has to be read along with the errata. The said errata in the first provision is as under: