Gyan Sudha Misra, J. - (1.) This is an application for appointment of an Arbitrator under Section 11(6) of the Arbitration and Conciliation Act, 1996 in view of an agreement between the applicant and the respondent-Company incorporating Clause 18.3 for appointment of an Arbitrator in case of existence of a dispute, claim or difference other than the accepted matters with respect to the contract.
(2.) The applicant has come up with a case that a dispute had arisen between the applicant and the respondent-Company since the applicant claimed payment for execution of the work related to painting and white washing in the building owned and possessed by the respondent-Company and submitted that although part payment towards this work has been made to the applicant, entire dues have not been cleared.
(3.) The counsel for the respondent-Company, on the other hand, contradicted the averment and stated that the entire payment has been made to the applicant and no amount is due to be paid.;