YOGESH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant has preferred the present application under Sec. 11(6) of the Arbitration and Conciliation Act, to seek appointment of a sole Arbitrator to adjudicate the disputes, which have arisen between the parties under their agreement dtd. 5/11/2020.

(2.) Under the said agreement, the applicant was appointed as a contractor for executing desilting and timely Ganga river diversion work in Ganga canal escape channel for water supplying in existing ghats in Har-Ki-Pauri and other Kumbh area. The bid of the applicant for Rs.223.09 lakhs was accepted by the respondents.

(3.) The agreement entered into between the parties contains a dispute resolution clause, in clauses 24 and 25, which reads as under :