SAHIL PROJECTS- PRACHI Vs. UNION OF INDIA

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. 9/3/2017 (Annexure-1). The said agreement contains an arbitration Clause- 63 and 64. The petitioner invoked the said arbitration clause vide communication dtd. 24/12/2021 (Annexure-8) and notice dtd. 18/5/2022 (Annexure-9), but to no avail.