Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner has invoked the jurisdiction of Hon'ble the Chief Justice of this Court under section 11(6)(c) of Arbitration and Conciliation Act, 1996 for appointment of an independent Arbitrator to adjudicate the dispute between the parties.
(3.) Petitioner was awarded a work for construction of 08 Units type-1(D/S), 101 Units type II(D/S) and 08 Units type-III(D/S) quarters at Garhwa Road Railway Station vide letter of acceptance dated 28.09.1998 at the cost of Rs. 2,01,30,365.68. The work was to be completed in eighteen months from the date of letter of acceptance i.e. 27.03.2000. The Agreement was executed vide letter no. CE/Con/II/1416 dated 12.04.1999. The petitioner agency raised the dispute in relation to outstanding dues against the Respondent Railways.;