FLORA ENERGY Vs. SUZLON ENERGY LIMITED

JUDGEMENT

(1.) The petitioner has filed this petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act) seeking appointment of independent Sole Arbitrator.

(2.) The petitioner purchased a wind mill; WTG of 1250 KW rating type Suzlon 870 from the Respondent Company and had entered into a purchase order cum purchase agreement dated 06.04.2005 with the Respondent.

(3.) Disputes with regard to said agreement arose between the parties leading to the petitioner invoking the arbitration vide notice dated 10.03.2017.