INDRAJIT MAHANTY ,J. - (1.) Heard learned counsel for the respective parties.
(2.) This arbitration application has been filed under Section 11 of the Arbitration & Conciliation Act, 1996 (hereinafter to be referred as 'the Act of 1996') for appointment of an Arbitrator.
(3.) There exists an arbitration clause No. 19 in the agreement, which reads as under:- '19.In case any dispute or difference should arise between the parties, whether in respect of work done or in respect of quality of material used by the contractor or delay in completion of work or any other matter arising out of works or relating to the specifications, designs, drawings, orders during the progress of the work or after the completion or abandonment thereof or any matter arising out of the agreement then the matter will be decided as per the Arbitration and Conciliation Act, 1996.' ;