HARI SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner is before this Court, in this petition under Section 11(4) and (6) of the Arbitration and Conciliation Act, 1996 (for short "the Act"), seeking for appointment of two Arbitrators 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 petitioner and the respondent on 11.08.2005. In respect of the said Contract, certain disputes have arisen between the parties and as such the petitioner claims that two Arbitrators be appointed to resolve the disputes that have arisen between the parties. In that regard, Clause 29(c) of the Contract dated 11.08.2005, which relates to arbitration, is referred to by the learned counsel for the petitioner. The said clause provides for settlement of disputes through Arbitrators. Clause 29(c) of the Contract reads as under :-

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