RABINDERJIT SINGH Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) Instant petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act of 1996) has been filed for appointment of Arbitrator.

(2.) In exercise of the powers conferred under sub-Section (10) of Section 11 of the Act of 1996, this Court has notified the scheme called as "Appointment of Arbitrators by the High Court of Meghalaya Scheme, 2017", in accordance with the said Scheme, request for appointment of Arbitrator has to be considered.

(3.) Learned counsel for the respondent No.2 has vehemently opposed maintainability of the petition for appointment of Arbitrator on the ground that the "Contract Agreement" does not contain the "arbitration clause".