MODERN CONSTRUCTION COMPANY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been taken up through video conferencing.

(2.) The instant application has been filed under Sec. 11(6)(C) of the Arbitration and Conciliation Act, 1996, (hereinafter referred to as the Act 1996), whereby and whereunder, the prayer for appointment of Arbitrator has been made in view of the condition stipulated under Clause-51 of the Arbitration Agreement dtd. 12/3/1987.

(3.) The brief facts of the case, as per the pleading made in the application, read as under:-