- (1.) This application has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (in short, the Act) with a prayer to appoint an Arbitrator.
(2.) The petitioner and the respondent entered into an agreement for re-development of Nehru Garden Jalandhar on 23.10.2009 (P1). Terms and conditions to execute the work were mentioned in the said agreement. In case of dispute, it was stipulated that the matter shall be decided by the named Arbitrator therein. Clause 6 of the agreement dated 23.10.2009 reads thus:- "6. In case of any dispute, the Commissioner Jalandhar will be the Arbitrator and his decision shall be final."
(3.) It is case of the petitioner that without any justification, the contract was terminated vide letter dated 1.8.2011 (P4), issued by the Executive Engineer (B&R) 1, Municipal Council, Jalandhar, on a ground that the petitioner has failed to complete the work within the stipulated period.;