NANTU RANJAN ROY Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) The petitioner had entered into a contract being Agreement No.22/SE/EE/DWS/BLG/2008-09 in respect of work namely Urban Water supply scheme at Sonamura/Construction of RCC Overhead Tank of 1.50 Lac gallon capacity with 18.30 Mtr. Staging height at Office Tilla, Sonamura.

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