ASHOK THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) This application is filed seeking appointment of Arbitrator under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (for short, "the Act").

(2.) The applicant had been awarded works of the following description:

(3.) Thereafter, the parties entered into an agreement No.361 of 2015-16. Clause 25 of the Agreement contains an arbitration Clause to refer the dispute between the parties for arbitration under the Act. According to the applicant, work under the above agreement was required to start from 2/3/2016 and to be completed till 1/3/2018, but clear site was not made available to the applicant due to objections by certain private land owners, trees were also not cleared and this delayed the commencement of work. According to the applicant, he is entitled to the following claims:-