MASYC PROJECTS PRIVATE LIMITED Vs. JAIPRAKASH ASSOCIATES LIMITED

JUDGEMENT

(1.) - By these appeals under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act), the appellants impugns order dated 18.08.2017 passed by the Arbitrator thereby holding that there is no arbitral dispute which could be adjudicated upon by the tribunal.

(2.) The respondents had placed 12 separate purchase orders on the appellant for the Design, Engineering, Manufacture, Supply and Supervision of the Erection and Commissioning pertaining to the Material Handling Belt Conveyors for different projects.

(3.) As per the appellant, the disputes arose with regard to the payments to be made towards the said purchase orders. Appellant invoked arbitration and Arbitrator was appointed to adjudicate the claims of the appellant with regard to the said purchase orders.