SARVODAY CONSTRUCTION Vs. STATE

JUDGEMENT

(1.) Instant application has been filed Under Section 11 of Arbitration and Conciliation Act, 1996 for appointment of Arbitrator.

(2.) Petitioner entered into agreement with the respondents for construction of missing link road from Faliya to Bapcha km. 7/500 to 16/700. Certain dispute arose under the agreement. Petitioner served notice for referring the matter to the Arbitrator under Clause 23 dated 21st March, 2007 which was served in the office of respondents on 23rd March, 2007. The disputed claim amount, which according to applicant, is for a sum of Rs. 8,56,511.72 and along with notice a Demand Draft of 2% of the disputed amount of Rs. 17,135/ was also paid.

(3.) Instant application was filed before this court on 28th April, 2007 and notices were issued to the respondents on 11th May, 2007. From the correspondence which has been placed on record matter was referred to the Standing Committee on or after 5th June, 2007.