INDRAJIT MAHANTY,J. - (1.) Heard learned counsel for the respective parties.
(2.) This application has been filed by the petitioner under Section 11 of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as the Act of 1996) for appointment of Arbitrator as per Clause 13 of the agreement dated 11.06.2015 which reads thus:- 'All disputes and differences arising out of or in any way touching or concerning this agreement, whatsoever shall be referred to the sole Arbitrator the Chairman, Jaipur Zila Dugdh Utpadak Shakari Sang Ltd., Jaipur and his decision shall be final and biding for both the parties.'
(3.) The petitioner entered into distribution contract with the respondent Cooperative Federation for distribution of milk products in various zones of Jaipur city. Admittedly, the contract in question was operative from 16.02.2015 till 15.02.2017. The petitioner claims that certain disputes arose therefrom and accordingly, he sought for appointment of an Arbitrator.;