SHIVAM MINES Vs. GARHWAL MANDAL VIKAS NIGAM LIMITED

JUDGEMENT

(1.) The applicant has preferred the present Arbitration Application, under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (the Act), to seek appointment of a sole arbitrator for adjudicating the disputes, which have arisen between the parties in terms of Clause 92 of their agreement dtd. 30/12/2020.

(2.) Under the said agreement, the applicant was awarded mining rights by the respondent for a period of five years.

(3.) Disputes have arisen between the parties and, consequently, the applicant invoked the arbitration agreement vide notice dtd. 6/5/2021. However, the parties have not been able to mutually decide the sole arbitrator. Consequently, this Arbitration Application has been preferred.