RAPTI CONTRACTOR Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition is moved under Section 11 of the Arbitration and Conciliation Act, 1996, for appointment of Arbitrator. Clause 25 of the agreement between the parties, provides the Arbitration Clause, which reads as under :-

(3.) There is no dispute as to the claims of the petitioner, mentioned in para 24 of this petition, are covered under Clause 25, quoted above.