MADHAVA HYTECH-RANI (JV) Vs. IRCON INTERNATIONAL LIMITED

JUDGEMENT

(1.) Madhava Hytech-Rani (JV) (hereafter 'Madhava') has filed the present petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereafter 'the Act') for appointment of a sole Arbitrator to adjudicate the disputes that have arisen between the parties in connection with a contract dated 20.06.2007.

(2.) The Respondent, IRCON International Ltd. (hereafter 'IRCON'), opposes the present petition principally on the ground that an earlier petition filed by Madhava for similar reliefs was dismissed and therefore, one of the persons - who are employees of IRCON - is to be appointed as an arbitrator.

(3.) The aforesaid controversy arises in the context of the following facts: