HYDERABAD POLLUTION CONTROLS LTD Vs. INDURE PVT LTD

JUDGEMENT

(1.) THE petition has been preferred under Section 11 (6) of the Arbitration Act, 1996. The respondent has filed the reply. The counsels have been heard.

(2.) THE counsel for the respondent has not disputed that this court is the appropriate court i. e. it has the territorial jurisdiction to entertain this petition. The counsel for the respondent has also not disputed that the petitioner is a party to the arbitration agreement which has been invoked and the respondent is the other party thereto. In fact there are two agreements between the parties one for supplies and the other for erection. The clause relating to settlement of disputes in one of the agreements is as under:-

(3.) THE provision for settlement of disputes in the other contract except for minor inconsequential differences is the same save for the procedure for appointment of arbitrator which is as under:-