RAGHUBAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) 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.

(3.) Petitioner and the respondent entered into an agreement dtd. 30/4/2013 (Annexure-P-2, page-24). The said agreement contains an arbitration Clause (Clause-25, page-108). The petitioner invoked the said arbitration clause vide communications dtd. 28/3/2022 (Annexure-P-9, Page- 209), dtd. 30/3/2022 (Annexure-P-10, Page 213) and dtd. 23/5/2022 (Annexue-P-12, Page 219), but to no avail.