BALAJI POWER Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This is an application under Ss. 11(5) and (6) of the Arbitration and Conciliation Act, 1996 (for short, Act of 1996) for appointment of Arbitrator.

(2.) Heard Mr. Ankit Singhal, learned counsel, appearing for the applicant as well as Mr. Raj Awasthi, learned counsel, appearing for the respondent.

(3.) The applicant is a company registered under the Companies Act, 1956 and is engaged in generation of power. The applicant had an "Industrial All Risk Policy' bearing Policy No. 311800/11/2019/322 insuring the plant of the applicant from 17/7/2018 to midnight of 16/7/2019 with the respondent, on a premium of Rs.2,87,004.00 per year.