BABU RAM Vs. TATA PROJECT LTD.

JUDGEMENT

(1.) The present application has been filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 (for shortthe 'Act of 1996') for appointment of an arbitrator to settle the dispute between the petitioner and the respondents.

(2.) The case of the petitioner, in brief, is that the respondent No. l (Tata Project Ltd. Company) was allotted a work for the construction of a transmission line by the respondents no. 2to 4 (Power Grid Corporation of India). Thereafter,the respondent no.1 executed a sub-contract in favour of the petitioner for the construction of revetment work LOC No. 167 and 168 vide work orderNo.14998 dtd. 26/10/2017 for an amount ofRs.24,72,750.00 (Rupees twenty-four lacs seventy-two thousand seven hundred and fifty only).

(3.) According to the petitioner, the petitioner duly executed and completed the said contract to the satisfaction of the respondents.