KBR INFRATECH LIMITED Vs. NATIONAL DAIRY DEVELOPMENT BOARD

JUDGEMENT

(1.) Mr. M.I. Hava, learned counsel appearing for petitioner is permitted to delete the respondent No. 2.

(2.) By way of present petition under preferred under Sec. 11(6) of the Arbitration and Conciliation Act , 1996, the petitioner has requested to appoint an Arbitrator with regard to dispute arose in connection with regard to contract for constriction and completion of Civil, Structural, Water Supply, Sanitory Internal Electrification & Street Lighting Works for Ice Cream Plant Capacity 10,000L per shift and expendable to 30,000L per day at Madurai, Tamilnadu, which was awarded in favour of petitioner.

(3.) In response to the notice issued by this Court, learned Senior Advocate Mr. Dhaval C. Dave along with learned advocate Mr. Udit N. Vyas appeared for the respondent.