PREM KUMAR Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) The present arbitration application has been preferred under Sub Section 6 of Section 11 of the Arbitration and Conciliation Act, 1996 for appointment of Arbitrator for the dispute raised in this arbitration application.

(2.) Counsel for the applicant submitted that in pursuance of the agreement between the parties, an Arbitrator should be appointed looking to Clause 24 and 25 of Annexure10.

(3.) It is also submitted by the counsel for the applicant that previously this applicant has preferred a writ petition being W.P.(C) No. 998 of 2011 which was disposed of by this Court vide order dated 23rd March, 2011 and the applicant was permitted to invoke Clause 24 of the general conditions of the contract.