HAMDARD LABORATORIES Vs. STERLING ELECTRO ENTERPRISES

JUDGEMENT

(1.) This is a petition under Section 11(6) of the Arbitration and Conciliation Act , 1996 (hereinafter referred to as 'the Act') seeking appointment of a sole arbitrator to adjudicate the disputes between the parties arising out of the Work Order dated 01.03.2018.

(2.) At the outset, learned counsel for the petitioner submits that the respondent has been incorrectly impleaded as 'M/s Sterling Electro Enterprises' when it is, in fact, 'M/s Sterling Electro Enterprises Pvt. Ltd.'. He, therefore, makes an oral request to have the respondent's name corrected in the cause title of the petition. Since learned counsel for the respondent concedes that he is appearing for M/s Sterling Electro Enterprises Pvt. Ltd., the name of the respondent herein would now be read as 'M/s Sterling Electro Enterprises Pvt. Ltd.'. The amended memo of parties be filed during the course of the day.

(3.) While the petitioner/ Hamdard Laboratories India is a business entity engaged in the manufacture of Unani and Ayurvedic pharmaceutical products with its head office at Delhi, the respondent/Sterling Electro Enterprises Pvt. Ltd. is an electrical instrument contracting company with its head office at Mumbai.