LAWS(KAR)-2024-2-93

QMQI TRADING INDIA PVT. LTD. Vs. VAIDEHI ENTERPRISES

Decided On February 12, 2024
Qmqi Trading India Pvt. Ltd. Appellant
V/S
Vaidehi Enterprises Respondents

JUDGEMENT

(1.) The present petition under Sec. 11 of the Arbitration and Conciliation Act, 1996, has been filed by the petitioner against the respondent seeking appointment of an Arbitrator in terms of the Arbitration Agreement contained at Clause No.XV in the Procurement Agreement dtd. 1/8/2020 entered into between the parties.

(2.) Clause No.XV of the Procurement Agreement, which is an Arbitration clause reads as under:-

(3.) The material on record discloses that since dispute arose between the parties in relation to the aforesaid Agreement containing the aforesaid arbitration agreement/Clause, the petitioner invoked the aforesaid arbitration clause and issued a notice dtd. 9/2/2022 to the respondent putting forth various claims and contentions and nominating and appointing a sole arbitrator and calling upon the respondent to give its concurrence / consent to refer the dispute to arbitration.