SUPREMA INC. Vs. 4G IDENTITY SOLUTIONS PVT. LTD.

JUDGEMENT

(1.) The petitioner Company which is incorporated under the laws of the Republic of Korea carries on the business of biometrics research, development and manufacturing. It has invoked the jurisdiction of this Court under Section 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") for appointment of an arbitrator to go into the disputes and differences that have arisen with the respondent Company which is a private limited company incorporated in India under the Companies Act, 1956.

(2.) The averments made in the present application would go to show that pursuant to the contract awarded by Electronics Corporation of India Limited (hereinafter referred to as "the ECIL") to the respondent Company for supply of Real Scanner G 10 fingerprint scanner (hereinafter referred to as "the product") the respondent Company in turn entered into an agreement with the petitioner Company for supply of 10,500 units of the product in question.

(3.) According to the petitioner Company, the aforesaid 10,500 units of the product was duly supplied and delivered to the respondent Company and bills totalling a sum of USD 3,212,000 were raised on the respondent for payment.