RUGTA PROJECTS LTD Vs. GOVERNMENT OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri R.P. Mishra, learned counsel for the petitioner and learned Standing Counsel who appears for the respondents.

(2.) Petitioner has filed this petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act) for appointment of an arbitrator pursuant to the disputes/claims arising out of an agreement between the parties dated 2.5.1998 which contains an arbitration clause as under:-

(3.) Clause no. 34(A)(III):- Every dispute, differences or question which may at any time arise between the parties here to or any person claiming under them, touching or arising out or in respect of this deed or the subject matter there of shall be referred to the Arbitration of Chief Engineer or any person nominated by him.