KOHLI CONSTRUCTION COMPANY Vs. SHAKUN INFRASTRUCTURE DEVELOPMENT LTD

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 44 of the agreement contains the Arbitration Clause which reads as under:-

(3.) I have heard learned counsel for the parties at some length.