HUBLI ELECTRICITY SUPPLY COMPANY LTD Vs. SHARAVATHY CONDUCTORS COMPANY PRIVATE LIMITED, REG OFFICE, BENGALURU

JUDGEMENT

(1.) This writ petition is filed under Article 226 and 227 of the Constitution of India with a prayer to quash the order dated 10.02.2016 passed by the Karnataka Micro and Small Enterprises Facilitation Council Bangalore/Arbitral Authority in Case No.1.2012 vide Annexure-H.

(2.) Heard Sri. B. S. Kamate, learned counsel appearing for the petitioner and Sri. Harsh Desai, learned counsel appearing for the respondent.

(3.) It is the case of the petitioner that it had placed two purchase orders bearing P.O.No.1218 dated 24.03.2015 and P.O.No.1667 dated 17.01.2009 with the respondents for supply of ACSR conductors and to the WEASEL for the extent of 2430 kms and 500 kms, respectively, subject to terms and conditions. Though the petitioner company paid the entire payments in respect of purchase orders, the respondent company claimed interest alleging delay in payments. Since the conciliatory proceedings failed, the matter was taken up for arbitration.