VIJAY KAPOOR CONSTRUCTIONS Vs. STATE OF H.P.

JUDGEMENT

(1.) This application has been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of an Arbitrator to adjudicate the dispute between the parties in terms of Clause 25 of GCC as per Annexure P-2 contract, which had been awarded to the applicant on 21/9/2017.

(2.) A legal notice has been issued on 17/12/2022 by the applicant to respondent no.2 invoking arbitration clause while claiming a sum of Rs.2,26,75,009.00 from the respondents.

(3.) Though, no reply has been given to the said notice, learned counsel for the applicant highlights Annexure P-5 issued by respondent no.2 to the applicant insisting that the applicant would not seek arbitration.