KASHISH DEVELOPERS LTD 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, Patna High Court REQ. CASE No.12 of 2023 dt.1/2/2023 1996.

(3.) Petitioner and the respondent entered into a written agreement dtd. 24/6/2017 (Annexure-1, page-22). The said agreement contains an arbitration Clause-25 (page-126). The petitioner, invoked the arbitration clause but to no avail. It is pleaded that the respondents have not settled the dispute till date. The dispute is civil in nature, arising out of the agreement dtd. 24/6/2017.