KAWALJEET TEWARI JV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The matter is taken up virtually.

(2.) Heard Harshit Sanwal, learned counsel for the petitioner, Mr. B.S.Parihar, learned Standing Counsel for the State and Mr. Gurbani Singh, learned counsel holding brief of Mr. J. C. Belwal, learned counsel for the private respondent.

(3.) In this application, filed under sub-sec. (6) of Sec. 11 of the Arbitration and Conciliation Act, 1996 (for short the 'Act'), the applicant has prayed for appointment of one or more independent and impartial persons as Arbitrator (s) to constitute an Arbitral Tribunal.