KAMAL ENTERPRISE Vs. HERO MOTOCORP LTD.

JUDGEMENT

(1.) Petitioner seeks appointment of an Arbitral Tribunal in terms of clause 23.16 contained in the Dealership Agreement dtd. 25/2/2018.

(2.) Learned counsel for the respondent submits that without prejudice, respondent has no objection to reference to arbitration.

(3.) Learned counsel appearing for the parties submit that though the dispute stipulates that reference shall be to a panel of three arbitrators, however, they pray that a sole Arbitral Tribunal be constituted to adjudicate the disputes between the parties.