MOOL CHAND JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) Vide this application under Section 11(6) read with Section 14(1) and Section 15(2) of the Arbitration & Conciliation Act (Amendment) Act, 2015 (for brevity "the Act"), the applicant seeks appointment of a substituted arbitrator for Agreement No.15/EE/GCD/2000-01.

(3.) The agreement relates to work of construction of Officers' Mess and Suites at ITBP, Karera.