NEELKANTH CONSTRUCTION Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Chandra Shekhar Singh, learned counsel for the applicant and Sri Abhijeet Saxena, Advocate holding brief of Sri Awadhesh Kumar Saxena, for the opposite parties.

(2.) The instant application under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') has been filed by the applicant for appointment of an Arbitrator in terms of Clauses 63 and 64 of the General Conditions of Contract 2014, Indian Railways, in respect of disputes and differences arising out of the contract dtd. 7/8/2017.

(3.) The letter of acceptance dtd. 3/4/2017, accepting the proposal of the applicant stipulated that General Conditions of Contract 2014 and Indian Railways Unified Standard Specification (materials and works) (Vol. I and II) 2010 Rules, up to date special conditions attached shall apply to the contract.