SUNDAR SINGH BORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Miscellaneous Application (IA No. 6456 of 2020), along with counter affidavit, is taken on record.

(2.) 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.

(3.) Learned counsel for the petitioner contends that a Contract was executed between the petitioner and the respondents. 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 31.3 of the G.P.W. Form-9 (Revised) dated 08.01.2014, which relates to Arbitration, is referred to by the learned counsel for the petitioner. The said clause provides for settlement of disputes through Arbitrator. Clause 31.3 of the G.P.W. Form-9 (Revised) dated 08.01.2014 reads as under :-