ASHUTOSH BANDYOPADHAYAYA, CONTRACTOR 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.

(2.) The claimant petitioner had entered into a contract being Agreement No.04/E-in-C/SE-III/EE(A)/2001-02 in respect of construction of RCC Bridge over Taidubari on Khowai-TeliamuraAmarpur Road etc.

(3.) This agreement contained an arbitration clause. According to the petitioner, disputes have arisen between the claimant and the State and therefore, an arbitrator be appointed between the parties.