(1.) THIS petition is filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short 'the Act ') for appointment of an independent Arbitrator.
(2.) FACTUAL matrix of the case is that Valecha Engineering Limited (VEL), petitioner herein is a company duly incorporated under the Companies Act, 1956 having its registered office at Valecha Chambers, 7th Floor, Plot No. B-6, New Link Road, Andheri (West), Mumbai-400053. M/s. D.S. Constructions Limited (DSC), respondent no.1 herein is also a registered company having its office at C-66, South Extension Part II, New Delhi -110049.
(3.) IN both the contracts stated above, Clause 26 and Clause 30 respectively deals with the arbitration clause as under:-