SRL LIMITED Vs. SARASVATI DEVI

JUDGEMENT

(1.) The present petition has been filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of sole Arbitrator to adjudicate the disputes with respondents.

(2.) As per the averments made by petitioner, petitioner is a company duly incorporated under the Company Act, 1956 and is engaged inter-alia, in providing pathological services.

(3.) According to the petitioner, respondents approached the petitioner for providing pathological services and an agreement was executed between the parties on 19/3/2018 wherein it was mutually agreed that respondents shall carry out pathology services etc. under the monitoring of the petitioner. However, the respondents failed to adhere the terms and conditions of the payment specified in the abovementioned agreement and thus defaulted and neglected to remit the invoiced amount to the petitioner.