OASIS ENTERPRISES Vs. STATE OF H.P.

JUDGEMENT

(1.) This Arbitration Application is filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of a dispute arising out of an Agreement/Contract bearing Agreement no. 68 of 2017-2018.

(2.) The said agreement was entered into after award of the following work was made to the applicant by the respondents 'for providing PLWSS Parlog Khad to Behli Dhar Mahunag in GP Mahunag, Tehsil Karsog, District Mandi (HP) (SH: Supplying and Erection of Pumping Machinery in 1st and 2nd stages).

(3.) Thereafter a dispute arose between the parties.