TRF LTD. Vs. ENERGO ENGINEERING PROJECTS LTD.

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 11(5) read with Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') seeking appointment of a retired Judge of the Supreme Court as an Arbitrator for adjudication of the disputes between the parties by declaring the Arbitrator already appointed by the respondent ineligible and further declaring such appointment void ab initio.

(2.) The petitioner is a Company duly incorporated under the Companies Act, 1956.

(3.) The respondent is engaged in the business of procuring Bulk Material Handling Equipment for installation in Thermal Power Plants on behalf of its clients like National Thermal Power Corporation ('NTPC' in short) and/or Moser Baer, Lanco Projects Ltd. etc.