PATEL CONSTRUCTINS CO Vs. UNION OF INDIA

JUDGEMENT

(1.) This Arbitration Application is filed under Section 11 (5) and (6) of the Arbitration and Conciliation Act, 1996 for constitution of an Arbitral Tribunal for appointment of a Sole Arbitrator to resolve the disputes arising out of and in connection with Work Order No.01(ONE), dt.24.12.2010 between the applicant and respondents.

(2.) The applicant herein invoked Clause (70) which is the Arbitration Clause vide letter dt.10.02.2014, addressed to the 2nd respondent.

(3.) In the said letter, the applicant also mentioned the claims which he is making against the respondents.