BIRAT CHANDRA DAGARA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicant has submitted this application under Section 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of the Arbitrator in view of Clause 52 of the Contract entered into between the parties, which provides for settlement of disputes through arbitration.

(3.) According to the applicant, the agreement was executed between the parties on 23.1.1986. In pursuance thereof, work order was given to the applicant on 19.2.1986 and the work was supposed to be completed by 19.2.1988. However, it was completed on 31.12.1990. The applicant submitted the bills for the work and final payment was made to the applicant on 31.12.2002. The applicant thereafter submitted the letter of request to the respondents on 5.10.2004 and submitted this application for appointment of Arbitrator on 8.1.2008.