C. S. ELECTRIC LTD Vs. JOP POWER

JUDGEMENT

(1.) This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "1996 Act"), to refer the dispute, between the petitioner and the respondent, to arbitration.

(2.) Given the nature of the controversy, a brief recital of facts would suffice. On 3rd December, 2011, an Agreement was executed between the petitioner and the respondent, whereunder the petitioner was required to supply Sandwich Bus Ducts to the respondent.

(3.) Article 15.3.1 of the Agreement dated 3rd December, 2011, provided for resolution of the disputes by arbitrator, which read thus: