ORANGE BUSINESS SERVICES INDIA TECHNOLOGY PRIVATE LIMITED Vs. JHARKHAND AGENCY FOR PROMOTION FOR INFORMATION TECHNOLOGY

JUDGEMENT

(1.) The instant application has been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996, (hereinafter referred to as the 'Act') 1996, by which, the prayer for appointment of an independent sole Arbitrator has been made in terms of Clause-30 of the Contract dtd. 31/7/2015.

(2.) The brief facts of the case, as per the pleadings made in the application, which are required to be enumerated herein, read as under:-

(3.) When the dispute arose, one application under Sec. 11 of the Act, 1996 has been filed being Arbitration Application No.23 of 2018 which was disposed of vide order dtd. 13/6/2019 by taking into consideration the fact that in course of pendency of the said application, as per the contract, both the parties have nominated their arbitrators. One Shri P.P. Sharma, the deceased, retired Chief Secretary of the State of Jharkhand was appointed to act as Arbitrator on behalf of the respondent-State of Jharkhand, while, Mr. Shiv Narayan Singh, Retd. Distt. and Sessions Judge has nominated to act as Arbitrator on behalf of the petitioner/claimant.