ACTIVE MEDIA Vs. DIVISIONAL COMMERCIAL MANAGER, NORTHERN RAILWAY

JUDGEMENT

(1.) This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, ('Act').

(2.) An Agreement dated 13.09.2014, was entered between the parties for provision of onboard TV and Information Dissemination and Entertainment System in all executive class and chair car coaches of the Delhi Kalka New Delhi Shatabdi Express.

(3.) Certain disputes arose between the parties and the petitioner invoked the Arbitration Clause mentioned in the Agreement and sought appointment of the Arbitrator through a notice dated 22.01.2019. The petitioner also communicated that it had not waived the applicability of Section 12(5) of the Act.