- (1.) Hon'ble the Chief Justice has designated/ nominated me to decide this application under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as an Act).
(2.) The applicant M/s. Acurite Contractors and Engineers, a firm engaged in civil contracts and consultancy work has filed this application for appointment of arbitrator.
(3.) The above application has been field on the allegations that the applicant was awarded various contracts by the respondents namely Allahabad Agricultural Institute (in short 'institute') for construction as per the rates prescribed and even for consultancy work. However, some dispute arose with regard to amount admissible to the applicant under the said contracts. The said dispute was resolved and a memorandum of understanding (in short 'MOU') was arrived at between the parties on 19.12.2006 wherein the balance amount admissible to the applicant was decided to be paid by the institute in three instalments by particular dates. However, the institute defaulted and failed to abide by the aforesaid MOU.;