ASHES DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Present petition filed under Section 11(6) read with Section 12 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act) as amended vide the Arbitration and Conciliation (Amendment) Act, 2015 notified on 23.10.2015 (hereinafter referred to as the Amendment Act), seeks appointment of an arbitrator for adjudication of disputes having arisen in connection with work order agreement dated 16.11.2013 entered into with the Executive Engineer, Longthorai Valley Division, Manu.

(2.) The nature of the work is defined as "Construction of RCC Bridge by RCC Bridge over Localcherra on Manu-Kanchanpur road (2nd call)/(i) Solid Slab at Chainage 3.5 km (Job No.TP/COM/256/ 08-09), (ii) Box Girder at Chainage 5.2 km (Job No.TP/COM/257/ 08-09".

(3.) Clause-22 of the agreement deals with settlement of disputes, relevant portion thereof is reproduced as under: