P E C LIMITED 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 sole Arbitrator to adjudicate the disputes between the parties.

(2.) Clause 18 of the agreement contains the Arbitration Clause which reads as under:-

(3.) Pursuant to the above clause, the petitioner which is a Government of India undertaking sought arbitration but despite that no Arbitrator was appointed thereby leading to filing of the present petition.