MODI KOREA TELECOMMUNICATIONS LIMITED Vs. DEPARTMENT OF TELECOMMUNICATIONS

JUDGEMENT

(1.) This is a petition on behalf of the petitioner under Section 11(4)01 & Conciliation Act, 1996 and under Section 10 read with Section .151 the appointment of an arbitrator.

(2.) On 24th July, 1995, a Licence Agreement was entered into between the petitioner and the respondent by which the petitioner was granted licence to etablish Voice Mail Services for eight cities. Thereafter, differences arose between the parties by its letter dated 25th January, 1999, the arbitration clause was invoked by the petitioner. The relevant portion of the letter dated 25.1.1999 reads as follows

(3.) The relevant portion of the arbitration clause reads as under: