- (1.) The petitioner has invoked the jurisdiction of this Court under Section 11 of the Arbitration and Conciliation Act, 1996 (for short ''the Act'') for appointment of an Arbitrator in respect of the disputes arising out an Agreement dated 20.07.2005.
(2.) Vide the aforesaid agreement, the petitioner was awarded contract for providing Sanitation, House Keeping & Kitchen Services. As per the petitioner, a sum of Rs.59,78,247/- is due and payable for the work done and also for wrongful termination and the damages.
(3.) In reply though the stand of the respondents is that the excess payment has been made, but learned counsel for the respondents states that the respondents are not insisting upon the recovery of the excess payment made and that all the payments due in terms of the agreement stand made to the petitioner.;