HILLTOP TRAVELS Vs. CONVERGYS INDIA SERVICES PVT. LTD.

JUDGEMENT

(1.) PRESENT petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "Act, 1996") seeking reference to the Arbitrator of disputes between the petitioner and respondent.

(2.) ACCORDING to Mr. M. Tripathi, learned Counsel for petitioner, the disputes between the parties cover the period April, 2002 to July, 2006.

(3.) MR . Virmani further submits that the petitioner 's claims are stale and are barred by limitation. According to Mr. Virmani, these claims should have been agitated within three years of the accrual of the cause of action, that means, three years from the date of each bill.