D. N. Patel, J. - (1.) This application has been preferred under sub-section (6) of Section 11 of the Arbitration and Conciliation Act, 1996.
(2.) Having heard learned counsel for both the sides and looking to the agreement entered into between the parties to this arbitration application, there is arbitration Clause which is at Annexure-2. The agreement is for collection of telephone bills through authorised STD/ISD PCO booths under BSNL Order No. 18-5/2004-MKTG, dated 13th April, 2005 and 29th June, 2005. For the ready reference, Clause 5 of the agreement reads as under: "5. In the case of any dispute arising during the currency of the agreement, the General Manager, BSNL, Ranchi Telecom District, Ranchi will appoint a sole Arbitrator with mutual consent and decision of the arbitrator will be binding for both the parties. The venue of such arbitration will be at Ranchi. The provision of Indian Arbitration and Conciliation Act, 1996 as amended from time-to-time will be applicable in arbitration proceedings."
(3.) It further appears that notice through Advocate was given on 27th April, 2015 for appointment of the learned Arbitrator which is at Annexure-6 to the memo of this arbitration application.;