- (1.) This petition has been filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996 (in short, the Act) for appointment of an Arbitrator.
(2.) Vide an agreement dated 6.10.2009, paddy for custom milling was supplied to the petitioner as per clause 10 of the Haryana Rice Procurement (Levy) Order, 1985. In execution of the work, dispute arose between the parties. It is not in dispute that in the above agreement, to settle the dispute, it is provided that the matter be referred to the sole arbitrator named in clause 23 of the above agreement.
(3.) It is on record that for appointment of an Arbitrator in terms of the provisions of the agreement, the petitioner sent a letter on 29.3.2010 followed by a legal notice dated 21.9.2011. Despite that the respondents failed to appoint an Arbitrator, which compelled the petitioner to file this petition.;