RASHTRIYA ISPAT NIGAM LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present application has been filed under Sec. 11 of the Arbitration and Conciliation Act, 1996, for appointment of an Arbitrator to adjudicate upon the disputes arising out of and in connection with the agreement, dtd. 25/9/2017, as amended by supplementary agreement, dtd. 27/8/2019.

(2.) The fact that there was such an agreement and that the agreement did contain an arbitration clause is not denied. The arbitration clause as contained in the agreement reads as under:

(3.) It is stated that disputes having arisen between the parties, the respondent ' East Coast Railways invoked the arbitration clause vide communication, dtd. 15/4/2021, by forwarding a panel of officers out of which the applicant was required to nominate at least two names, out of which one would be chosen to be appointed as a sole arbitrator.