V.K. GUPTA AND ASSOCIATES Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Heard Mr. Dinesh Gupta along with Mr. Satya Prakash, the learned counsel for applicant and the learned Standing Counsel representing opposite party.

(2.) Perused the record.

(3.) This application under Sec. 11(4) of the Arbitration and Conciliation Act, 1996 has been filed by applicant for a direction that an Arbitrator be appointed to fill the vacancy in the Arbitral Tribunal (comprising of three Arbitrators) which was already continued by opposite party-1 itself or in the alternative appoint a sole arbitrator, to resolve the dispute between the parties.