IMV INDIA PVT LTD Vs. STRIDEWEL INTERNATIONAL

JUDGEMENT

(1.) These petitions under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') have been filed by the petitioner seeking appointment of a Sole Arbitrator for adjudicating the disputes that have arisen between the parties in relation to the Invoice(s) issued by the petitioner for supply of veterinary application material and equipment made by it to the respondents. The Arbitration Agreement relied upon by the petitioner is contained on the back of the Invoice(s) in the form of Clause 5 thereof, which is reproduced herein below:

(2.) The petitioner invoked the alleged Arbitration Agreement by way of its notice dated 11.07.2017. The respondents by their letter dated 08.08.2017 stated as under:

(3.) The petitioner thereafter filed a petition under Section 11 of the Act before this court being Arbitration Petition No.625/2017. The same was however dismissed as withdrawn on a plea taken by the respondents that a single petition with respect to 19 distinct Arbitration Agreements is not maintainable.