COMMUNITY WORKS WELFARE SOCIETY Vs. KRISHNA ELECTRICAL

JUDGEMENT

(1.) This petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996, praying for appointment of a Sole Arbitrator for adjudication of the disputes between the parties arising out of an agreement dated 23.06.2017.

(2.) The petitioner had entered into an agreement with the respondent on 23.06.2017 to render distribution services in the State of Odisha. The petitioner avers that the required goods were delivered to the respondent between the period 04.08.2017 to 12.12.2018 worth Rs. 8,67,45,260/-. However, the entire payment was not made to the petitioner.

(3.) The petitioner avers in the petition that repeated follow-ups for compliance of the terms of the agreement and release of payments failed and the petitioner then sent an arbitration notice on 04.03.2019 to the respondent invoking the arbitration clause.