M/S GOLDEN INFRACON PVT. LTD. Vs. STATE INFRASTRUCTURE & INDUSTRIAL DEVELOPMENT CORPORATION OF UTTARAKHAND LTD.

JUDGEMENT

(1.) This is an application filed by the applicant, under sub-Section (6) of Sec. 11 of the Arbitration & Conciliation Act, for appointment of an Arbitrator. Notices were issued to the respondent. Mr. Vinay Garg, Advocate is representing respondent before this Court, who has also filed its reply in the matter.

(2.) Heard Mr. Deepak Jain, learned counsel for the applicant, Mr. Vinay Garg, Advocate holding brief of Mr. Vipual Sharma, learned counsel for the respondent/SIIDCUL and perused the record.

(3.) The case of the applicant/petitioner before this is that both the parties entered into a lease deed on 18.06.2013 regarding an industrial plot given by State Infrastructure and Industrial Development Corporation (from hereinafter referred to as "SIIDCUL") in favour of the applicant i.e. M/s Golden Infracon Pvt. Ltd. Clause 9.2 of the Lease Deed dated 18.06.2013, which pertains to appointment of an Arbitrator, reads as follows:-