VAIDYA INDUSTRIES, A PROPRIETORSHIP FIRM Vs. DIRECTOR, WOMEN CHILD DEVELOPMENT & SOCIAL SECURITY DEPARTMENT

JUDGEMENT

(1.) The instant application has been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 seeking direction for appointment of sole Arbitrator in pursuant to the Arbitration Clause as contained under Clause 16 of the Contract.

(2.) The brief facts of the case, as per the pleading made in the application, required to be enumerated, are as hereunder:-

(3.) It is the further case of the petitioner/applicant that the aforesaid claim has not been resolved by the respondent and as such, a notice for appointment of Arbitrator has been made vide notice dtd. 17/1/2020 which was received on 20/1/2020, even though, the considerable period has been passed, but the respondent has not appointed the Arbitrator, therefore, the instant application.