GAIL INDIA LTD Vs. SAMTEL GLASS LIMITED

JUDGEMENT

(1.) This is a petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (in short the Act).

(2.) Notice in the petition was issued on 10.12.2013. As per the report of the Registry, notice has been served on the respondent as far back as on 19.09.2014. Despite service, there is no representation on behalf of the respondent.

(3.) Briefly, what is necessary to be noticed for the purposes of adjudication of the present petition are, the following facts :-