VIOM NETWORKS LIMITED Vs. VIDEOCON TELECOMMUNICATIONS LIMITED

JUDGEMENT

(1.) The petitioner has filed the abovementioned petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of an Arbitrator on behalf of the respondent, in the arbitration initiated by the petitioner vide its letter dated 21st April, 2016 for resolving the disputes and differences that have arisen under the Agreements between the parties and as mentioned in the present petition. The prayer is also made to appoint an Arbitrator who would act as the Presiding Arbitrator, in the event that the Arbitrator nominated by the petitioner and the Arbitrator appointed by this Court on behalf of the respondent fail to agree upon the name of the third arbitrator within a time frame as fixed by this Court.

(2.) The relevant dates and events are referred as under:-

(3.) The petitioner states that till the filing of the present petition, which is more than thirty days (30) days from the date of notice of invocation of arbitration calling upon the respondent to nominate their Arbitrator, it has not received any communication from the respondent appointing their nominee Arbitrator.