JWIL INFRA LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been moved seeking appointment of an Arbitrator invoking the powers of this Court under Sec. 11(6) of the Arbitration and Conciliation Act, 1996.

(2.) On 15/9/2021 the Court had passed the following order:-

(3.) The dispute emanates out of a written agreement dated 8th of January, 2011 entered into between the parties to the lis. Clause (25) of the agreement contained herein, providing for the dispute redressal mechanism, undisputedly stands complied with. Also, communication dated 24th of February, 2020 (Page-485) [Annexure-7] is on record, whereby the petitioner has asked the Chief Engineer, Public Health Engineering Department, Bhagalpur, Bihar to take a decision on the petitioner's claim setting out in terms of earlier communications referred to therein, failing which the petitioner deemed to have invoked the arbitration clause.