UNITED TELECOMS LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rahul Lamba, counsel appearing on behalf of the petitioner along with Mr. Zaid Imam, Advocate.

(2.) Heard Mr. Atanu Banerjee, counsel appearing on behalf of the State and Mr. Ashwini Bhushan, counsel appearing on behalf of the respondent no. 2.

(3.) This application has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudicating the dispute between the petitioner and the respondents arising out of contract dated 25.10.2005 which was executed between the parties for implementation of Jharkhand State Wide Area Network ('Jhar Net') Project proposed by the Government of Jharkhand.