AVNEET GOYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions have been filed by the petitioner(s) under Section 14 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') praying for a declaration on the termination of the mandate of the Sole Arbitrator appointed by the respondent and for appointment of an independent Sole Arbitrator to adjudicate the disputes.

(2.) The dispute between the parties is in relation to the supply of Sharbati Rice by the petitioner(s) to the respondents.

(3.) The petitioner(s) had earlier filed applications under Section 9 of the Act. The petitioner(s), except in OMP(T)(Comm.) No. 47/2019, had also filed applications under Section 11 of the Act seeking appointment of an Arbitrator. These petitions were disposed of by this Court on the submissions made by the respondent that an Arbitrator has already been appointed by the respondent for adjudicating the disputes.