DEORAJ SINGH Vs. CENTRAL COALFIELDS LTD. KUJU

JUDGEMENT

(1.) The instant application has been filed by the petitioner invoking the jurisdiction conferred under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of arbitrator for adjudication of the dispute between the petitioner and respondents- CCL arising out of contract agreement.

(2.) It is the case of the petitioner that the petitioner entered into a contract with the respondents on 14/2/2018 for the work "Hiring of Equipment for Removal and Extraction of Overburden (including Interburden) and Extraction of Coal at Rabodh Patch Phase-III (Sector-I) of Pindra Colliery of Kuju Area" for the value of Rs.35,24,58,110.90 (INR Thirty-Five Crores Twenty Four Lakhs Fifty-Eight Thousand One Hundred and Ten Rupees Ninety Paise Only).

(3.) It is the case of the petitioner that since the very beginning of the contract, he faced many problems which were communicated by him to the respondents- CCL time to time. The problems faced by the petitioner, as mentioned in the arbitration application, are as under: