SUBHAS CHANDRA DATTA 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.) Admittedly, the disputes between the parties were earlier referred by the Gauhati High Court. Sri S.C. Das, Additional Chief Engineer was appointed arbitrator, but he has unfortunately expired.

(3.) Keeping in view the aforesaid facts, Sri Asit Bhaumik, Addl. Chief Engineer, Office of the Project, New Secretariat Complex, Agartala is appointed arbitrator.