BHARATIA INFRA PROJECTS LTD. Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE petitioner -company has filed this application for appointment of arbitrator in terms of section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act).

(2.) THE allegations of the petitioner are that the respondents floated a notice inviting tenders for construction of a permanent bridge over river Manu at Kanchanbari. The petitioner along with others participated in the tender. The quotation of the petitioner was the lowest and after negotiation, the work was awarded to him and the same was to be completed within 24 months of the work order. One of the terms of the agreement was that if any disputes touching the agreement or arising out of the agreement arises between the parties, then the same shall be referred to arbitration.

(3.) UNDOUBTEDLY , disputes have arisen between the parties and, therefore, the petitioner requested the State Government to appoint an arbitrator. The State Government did not appoint an arbitrator and hence, this petition.