ASHES DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner seeks appointment of an arbitrator to resolve disputes between the petitioner-contractor and the respondents-Government department arising out of the order number F.10(178)/EE/KD/2823-838 dtd. 21/11/2017.

(2.) Petitioner is a contractor and was awarded a work order by the Government. During the course of execution of the work, disputes have arisen between the parties. The contract undisputedly contained an arbitration clause. The petitioner having issued a notice to the Government for appointment of an arbitrator and when such request was not accepted, has filed this petition.

(3.) The respondents have appeared and filed reply mainly opposing the different claims made by the petitioner as also the petitioner's averments on merits of such claims. However, such affidavit does not contain any ground for opposing the appointment of an arbitrator.