UNION OF INDIA Vs. KAMKHYA ENTERPRISES

JUDGEMENT

(1.) The petitioner is before this Court, in this petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short "the Act"), seeking appointment of a sole Arbitrator to resolve the disputes that have arisen between the parties.

(2.) Learned counsel for the petitioner contends that a contract was entered into between the petitioners and the respondents on 22.08.2014. In respect of the said Contract, certain disputes have arisen between the parties and as such the petitioner claims that the sole Arbitrator be appointed to resolve the disputes that have arisen between the parties. In that regard, Clause 70 of the Contract dated , which relate to Arbitrator, is referred to by the learned counsel for the petitioner. The said clause provides for settlement of disputes through Arbitrator. Clause 70 of the Contract reads as under :-

(3.) Xxx xxx xxx