NAHAMI AND CO. Vs. VIGYAN PRAKASH

JUDGEMENT

(1.) Heard Mr. Kaiser Ali, learned counsel for the petitioner and Mr. S.N. Ratanpuri, learned counsel for the respondents.

(2.) The petitioner has moved this application under Sec. 11(6) of the Jammu and Kashmir Arbitration and Conciliation Act, 1997, for appointment of an arbitrator.

(3.) It is alleged that under the agreement bearing no. 8/EE/DCD-II/XON/82-83 reached upon between the petitioner and the respondents, the petitioner was awarded a contract for "strengthening of existing security fencing at Radio Kashmir, Srinagar". The said agreement vide clause 25 provided that in case of any dispute which may arise between the parties, the same shall be referred to the sole arbitration of person appointed by the Chief Engineer (Civil), Civil Construction Wing, All India Radio.