GANGO GAS AGENCY Vs. INDIAN OIL COMPANY

JUDGEMENT

(1.) This petition under section 9 of the Arbitration & Conciliation Act, 1996 has been filed in respect of the following prayers :

(2.) The case of the petitioner briefly is that vide letter dated 9.2.1988, the applicant/Petitioner was appointed as distributor at Gangoh in district Saharanpur of the State of U.P.

(3.) It is further contended by the petitioner that thereafter an agreement dated 20.1.1992 was duly executed between the parties wherein the terms and conditions governing the arrangement/agreement between the parties were recorded. A perusal thereof according to petitioner would reveal that all disputes and differences of any nature whatsoever or as regards any right, liability, act, omission of any of the parties to the agreement would become subject matter of the arbitration, in accordance with clause 37 of the said Agreement.