MOHAN AGRAWAL CONSTRUCTION COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD finally with consent.

(2.) THIS application under Section 11(6) of Arbitration & Conciliation Act, 1996 (for short Act) has been filed for appointment of the arbitrator.

(3.) THE respondent has filed reply denying the claim of applicant on merit. A plea has been taken by the respondent that the arbitrator has already been appointed by the respondent subsequently, therefore, no case for allowing prayer made in the application is made out.