- (1.) This petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 read with paragraph 3 of the Scheme framed by Hon'ble the Chief Justice of India under Section 11(10) of the said Act for appointment of sole arbitrator.
(2.) Despite service of notice, none appears on behalf of the respondent.
(3.) The petitioner and the respondent had entered into a Survey Contract on 8.4.2008 whereby the petitioner agreed to perform various survey for the respondent as per terms and conditions of payment prescribed under the said agreement. The survey was necessary for the performance of the tasks in the Main Contract.;