ARKAS ENERGY LLP Vs. INOX WIND LIMITED

JUDGEMENT

(1.) The present petition has been preferred under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator.

(2.) Petitioner is a company incorporated under the provisions of the Limited Liability Partnerships Act, 2008. Respondent herein is a company registered under the Companies Act, 1956, which provides wind energy services including but not limited to manufacturing wind turbine generators.

(3.) According to petitioner, it was setting up an MW (2x2000 KW) wind farm project at Mandsaur District in the State of Madhya Pradesh, wherein vide letter dtd. 25/6/2015 being Order No. 002/ Arkas/2015-16, petitioner had issued a work order for erection and commissioning of three INOX made WT-2000 DF (93/80) 2000 KW capacity wind turbine generators (WTG) at the site.