DATTA BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS is an application for appointment of Arbitrator under Section 11(6) read with Section 11 (8) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act').

(2.) FIRSTLY , the dispute was referred by the District Judge, West Tripura for arbitration to Sri D. P. Datta, Superintending Engineer, PWD, 4 th Circle but he could not complete the arbitration. Thereafter Sri S. C. Podder was appointed as sole arbitrator but he also could not conclude the arbitration proceedings due to his retirement from service. Then the Gauhati High Court, Agartala Bench appointed Sri Dipak Chandra Das, Additional Chief Engineer, PWD (DWS), Kunjaban, Agartala as arbitrator but he also could not complete the arbitration due to his resignation as arbitrator, Lastly, Sri S.C. Das, Additional Chief Engineer was appointed arbitrator, but he has unfortunately expired.

(3.) KEEPING in view the aforesaid facts, Sri Alakesh Sengupta, Superintendent Engineer, Office of the Chief Engineer, PMGSY, New Secretariat Complex, Agartala is appointed arbitrator.