C.Hari Shankar,J. - (1.) By this petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 ("the 1996 Act"), the petitioner seeks reference of the dispute between the petitioner and Respondent Nos. 1 to 3 to arbitration and the appointment of an arbitrator, by this Court, for the said purpose.
(2.) The facts in brief.
(3.) Vide Engineering Procurement Construction (EPC) agreement dated 2nd November, 2015, the work of "Four laning of Kharar-Kurali Section of NH-21 from Km 15.765 to Km 29.900" in Punjab, was awarded to the petitioner by NHAI (Respondent Nos. 1 to 3 herein). The petitioner also furnished a Performance Bank Guarantee for Rs. 10,61,20,000/- being 5 % of the contract value.;