- (1.) In this application under Section 11(6) of the Arbitration & Conciliation Act , 1996 (in short, "the Act of 1996") the petitioner has prayed for appointment of a sole Arbitrator to adjudicate the disputes between the parties herein relating to the agreement dated August 28, 2012 on indicated hereinafter.
(2.) The said agreement dated August 28, 2012 was entered into by and between M/s. Tractors India Pvt. Ltd. and the President of India represented through the Superintending Engineer, Electricity Department, A & N Administration, Port Blair. Under the said agreement dated August 28, 2012 the said Tractors India Pvt. Ltd. was required to carry out the various works towards supply, installation and commissioning of rental/hiring all weather proof containerized DG sets to deliver 01 MW continuous electric power at 11 KV bus bar along with operation & maintenance to Electricity Department at North Andaman, as per tender notice no.EL/PR/21A/Hiring DG Set/T-06/2012/1947 dated 25.04.2012.
(3.) Clause 9 of the said agreement dated August 28, 2012 contemplated that all disputes and differences arisen between the parties thereto would be adjudicated through arbitration under the Act of 1996 and the award of such arbitration shall be final and binding for both the parties.;