VICTORY ELECTRICALS LTD Vs. GE CAPITAL SERVICES INDIA

JUDGEMENT

(1.) M/S Victory Electricals Ltd. the petitioner has filed the petition under Section 11(5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") for an appointment of a sole Arbitrator to adjudicate the disputes between the parties.

(2.) The prayer in the present petition is strongly opposed by the respondent who has challenged the maintainability of the present proceedings on the following grounds:

(3.) The case of the respondent is as under: