CHHATISGARH MINES AND MINERALS Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) By this petition under Section 11 of the Arbitration and Conciliation Act 1996, (hereinafter referred to as 'Concili ation Act' for short), the petitioner prayed that a sole arbitrator preferably a retired Judge of this Court be appointed to decide the dispute, raised by the petitioner.

(2.) The facts relevant for the decision of this petition stated in brief are :

(3.) In view of the rival stances as above, it has to be considered as to whether the petitioner's prayer for appointment of arbitrator under Section 11 of the 'Conciliation Act', deserves to be allowed?