BHAGHEERATHA ENGINEERING LTD. Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS petition has been filed seeking appointment of an Arbitrator who is unconnected with the parties.

(2.) THE relevant facts of the case are that the petitioner claims to be a Public Limited Company carrying on business on construction works throughout India and participated in the Tender called by the State of Orissa for Construction of Left Bank Canal of Rengali Irrigation Project from RD 31500 KM to 33000 KM (open Cut along with Cut and Cover) OECF Division No.I, Package No.7A.

(3.) SOME disputes and differences arose between the parties and it appears that as the opposite party invoked the bank guarantee, the petitioner moved an application under Section 9 of the Arbitration and Conciliation Act, 1996 before the District Judge, Khurda at Bhubaneswar in Arbitration Petition No.431 of 2004 for injunction and that matter is pending in the said Court.