OFB TECH PVT.LTD Vs. KLSR INFRATECH LTD

JUDGEMENT

(1.) The present petition has been filed by petitioner seeking appointment of a Sole Arbitrator under the provisions of Section 11(6) of the Arbitration and Conciliation Act, 1996.

(2.) Petitioner is a Private Limited Company incorporated under the erstwhile provisions of the Companies Act. Petitioner is inter-alia engaged in the Business-to-Business (B2B) trading and supply of raw materials to Small and Medium Enterprises and other Corporates. Oxyzo Financial Services Pvt. Ltd is a Non-Banking Finance Company ( "Oxyzo"), which is a wholly owned subsidiary of the petitioner and is, therefore, a sister concern of petitioner.

(3.) On the other hand, respondent is also a company incorporated under the erstwhile provisions of the Companies Act. Respondent is inter-alia engaged in the business of Infrastructure.