SW ASTIK PIPE LTD Vs. A VON INDUSTRIES

JUDGEMENT

(1.) The present petition has been filed under the provisions of Sec. 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator.

(2.) The averments made in the present petition are that respondent had purchased HRPO Sheets, C.R. Sheets, C.R. Strips from the petitioner and in pursuance to said business dealing, for the period between 1/4/2018 till 4/12/2019, a total amount of Rs.15,72,850.00 including interest @18% per annum till 04/12/2019 for the delayed payments, is due towards respondent. According to petitioner, a legal notice dtd. 23/12/2019 was sent to the respondent invoking arbitration and for appointment of Arbitrator in terms contained in the Purchase Orders-cum-Tax Invoices, however, since respondent did not reply to the aforesaid legal notice, the present petition is filed.

(3.) During the course of hearing, learned counsel for petitioner has submitted that respondent has refused to accept notice of this petition and thereby, he is evading to resolve the disputes pending between the parties and so, the present petition be allowed and an Arbitrator be appointed by this Court.