Jyoti Singh, J. - (1.) The present petition has been filed under Section 11(4) of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as "the Act") seeking an appointment of a sole Arbitrator for adjudication of the disputes between the parties.
(2.) The petitioner is a company incorporated under the Companies Act and the respondent is a Statutory Authority established under the Aadhar Act, 2016 established by the Government of India, Ministry of Electronics and Information Technology.
(3.) The petitioner entered into a contract dated 07.08.2012 with the respondent whereby the petitioner was appointed as Service Provider for the Central Identities Data Repository. The contract term was for a period of 7 years i.e. upto 06.08.2019.;