ILAM CHAND CONTRACTOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants have preferred these Applications under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of a Sole Arbitrator.

(2.) In all these cases, the applicants have entered into separate identical Agreements with the Respondent for the purpose of "laying of HDPE pipeline". The Agreements contain the dispute resolution mechanism, which contemplates settlement of disputes between the parties through arbitration as a final resort - as contained in Clause 34 of the respective Agreements.

(3.) The applicants claim that the Respondents delayed the payments under the contracts, and their claims are essentially for interest on such delayed payments.