SUDHIR GENSETS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter has been passed over once and called for second time. None has appeared for the respondents.

(2.) The petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996, for appointment of an arbitrator. The disputes relate to the telephone connections of the petitioner which were disconnected on account of non-payment of dues. It is the submission of the petitioner that the petitioner is not liable to pay the dues. The disputes are mentioned in para 15 of the petition. The petitioner served a notice on 01.02.2003 on the respondents to appoint an arbitrator in terms of arbitration clause 7B of the Indian Telegraph Act, 1885. No reply was forthcoming and thus the petition has been filed.

(3.) In reply to the petition, it has been stated by the respondents that Shri R.C. Sen, DGM (Accounts) CO-MTNL, Jeevan Bahrti Building, was appointed as an arbitrator in terms of the order dated 03.06.2003.