MOTI RAM Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) THE Petitioner has invoked the jurisdiction of this Court under Section 11 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') for appointment of an Arbitrator in respect of the disputes between the parties arising out an Agreement dated 10.04.2007. Vide the aforesaid Agreement, the Petitioner was allotted work of "Providing and Laying of 200 mm, 250 mm, 300 mm, 400 mm i/d SW Pipe Sewer and 500 i/d RCC pipe Class NP3 sewer in reach of ABCDEFGHIJKMNO with its adjoining branches sewer construction of main hole chambers, providing and fixing MIT cover with frame providing and fixing of step and all other contingent thereto".

(2.) THE Petitioner has completed the work allotted. The claim of the Petitioner for certain amount was denied. The Petitioner, thereafter, sought appointment of an Arbitrator in terms of Clause 25 -A of the Agreement. Since the Arbitrator was not appointed, the Petitioner has invoked the jurisdiction of this Court.

(3.) DURING the course of arguments, learned Counsel for the Respondents stated that on deposit of security amount by the Petitioner, the Respondents shall appoint an Arbitrator in terms of Clause 25 -A of the Agreement.