ADITYA MULTICOM PRIVATE 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 (hereinafter referred to as the 'Act').

(2.) Petitioner and the respondents entered into a written agreement dtd. 24/7/2015. The said agreement contains an arbitration clause. The petitioner, vide notice dtd. 17/2/2022 (Annexure-25 Page 188), has invoked the arbitration Clause-9 of the notification No. 2887 dtd. 22/7/2014 (Annexure-2, Page 64), seeking appointment of an Arbitrator.

(3.) It is pleaded that the respondents have neither settled the dispute nor responded to the said notice. The disputes are civil in nature, arising out of an agreement dtd. 24/7/2015.