STAR CONSTRUCTION CO THRU M D ASHFAQ AHMAD KHAN Vs. STATE OF U P THRU PRIN SECY , PUBLIC WORKS DEPTT & 3 ORS

JUDGEMENT

(1.) Heard learned counsel for the applicant/petitioner and learned Standing Counsel representing the State-respondents.

(2.) This application/petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (herein after referred to as ''1996 Act') with the prayer to appoint an independent Arbitrator for resolving the dispute which is said to have arisen between the petitioner and the respondents.

(3.) The petitioner had participated in a tender floated by the respondents for execution of certain works relating to construction of roads under Pradhan Mantri Gram Sadak Yojna. The petitioner having qualified in the bid successfully was given three work orders, two of them are dated 15.06.2013 and third one is dated 28.03.2013. Separate agreements in respect of aforesaid three works were also entered into between the parties.