RITE APPROACH GROUP LTD Vs. ROSOBORONEXPORT

JUDGEMENT

(1.) (Chamber Judge) :- This arbitration petition was filed before this Court under Section 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of the Arbitrator. Honble the Chief Justice of India has designated me to nominate the Arbitrator for disposal of dispute.

(2.) Notice of this petition was served on the parties and they were heard.

(3.) The petitioner is a company incorporated under the relevant laws of the Republic of Singapore having its registered office at 1101, Continental Tower, Tamasek Avenue, Singapore and represented in India by Austrian Trade Commission, 80, Jor Bagh, New Delhi- 110003. The petitioner carries on business, inter alia, as an Agent of various foreign companies for negotiating and concluding contracts on their behalf.