LARSEN AND TOUBRO LIMITED Vs. HLL LIFECARE LIMITED

JUDGEMENT

(1.) O.M.P. (T) (COMM.) 59/2021

(2.) No resolution of the dispute having been possible by recourse to the pre-arbitral mechanism envisaged by Clause 21, the petitioner wrote, to the respondent, on 4/6/2019, calling on the respondent, to appoint its nominee arbitrator so that the petitioner could, therefore, appoint its nominee arbitrator and a three member arbitral tribunal could be constituted. This request was reiterated by a communication dtd. 10/7/2019.

(3.) The petitioner is aggrieved by the fact that the respondent, vide letter dtd. 20/7/2019, unilaterally appointed a retired Chief Engineer of the Public Works Department, Government of Maharashtra, as the sole arbitrator to arbitrate on the disputes.