BHAGWAN DASS Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (for short 'the Act') for appointment of Sole Arbitrator for adjudication of disputes between the parties.

(2.) The brief facts are that the parties entered into a contract for Repairs to other than Married Accommodation No.HT-72 and HT-73 of 144 AD REGT Ambala Cantt under GE (South) Ambala (Respondent No.4).

(3.) The claim made by the petitioner vide letter dtd. 5/6/2013 was finalised by respondent No.4 but petitioner being dissatisfied received payment under protest on 15/2/2019. On receipt of payment notice dtd. 22/3/2019 for appointment of arbitrator was issued. No action was taken by respondent, hence, this petition.