DHANRAJ KEDIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 11(6) of the Arbitration & Conciliation Act, 1996 (for short ' the Act), for appointment of a sole Arbitrator to adjudicate upon the disputes between the parties.

(2.) Clause 25-A of the agreement contains the Arbitration Clause which reads as under:-

(3.) The Arbitration demand was made as per the said clause on 29.11.2004. It is contended by learned counsel for the petitioner that even though all the conditions supplied in agreement have been fulfilled, no appointment of the Arbitrator is being made by the respondents.