- (1.) Parties entered into an agreement on 31.08.2008. The petitioner was to supply of material for Erection/Conversion, testing, commissioning of 11 KV phase 3 wire lines & dismantlement of 4 th wire along with its allied material from existing 3 phase 4 wire along with its allied material from existing 3 phase 4 wire system and its reuse to provide urban pattern supply to 291 number villages and to connect 123 number Rural water works to the nearest existing/proposed UPS feeder against package No.4 of operation Circle, PSEB, Patiala in the state of Punjab on 100% Turn Key Basis. vide aforesaid agreement.
(2.) The dispute arose between the parties in respect of the aforesaid agreement which led the petitioner to serve a notice dated 25.3.2011 for appointment of sole arbitrator. It was on 7.4.2011 the respondent served a notice to terminate the contract. Thereafter the petitioner has filed the present petition for appointment of an Arbitrator on 3.6.2011 as the respondent failed to appoint an Arbitrator within 30 days of the receipt of notice.
(3.) In reply to the notice the respondent asserted that an arbitrator has been appointed vide communication dated 28.9.2011, whereby Er.Tejwant Singh, Engineer-in-Chief/Hydel, PSPCL, Patiala was appointed as Arbitrator.;