NANTO RANJAN ROY Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) THE claimant had entered into a contract being Agreement No.01/CE/EE/DWS/AGT -II/2009 -10 in respect of work namely UWS scheme at Ranirbazar/Design supply and construction of RCC overhead tank (1.00 lac gallon capacity) of staging height 18.30 mtr. at Market area Ranirbazar (3rdcall).

(3.) THIS agreement contained an arbitration clause. It is not disputed that disputes have arisen between the parties and, therefore, an arbitrator be appointed between the parties.