ARIO INFRASTRUCTURE PVT. LTD Vs. VADODARA GAS LIMITED

JUDGEMENT

(1.) This petition is filed under Sec. 11(6) of the Arbitration and Conciliation Act , 1996 (for short, 'the Act'), seeking appointment of arbitrator for resolution of the disputes which is said to have arisen between the parties out of the agreement / contract dtd. 16/5/2014.

(2.) Heard, learned Advocate Mr. Sharvil Majmudar appearing for the Petitioner and learned Advocate Mr. Vishwas K. Shah appearing for the Respondent. Perused the record.

(3.) MECON Limited, on behalf of the GAIL, invited bids through E-tender for laying, commissioning of the underground steel pipeline network and associated work for Vadodara region.