AMBUJA CEMENT Vs. SETHI ENGINEERS & FOUNDRY LTD

JUDGEMENT

(1.) I.A. No. 12845/2019 (Exemption)

(2.) The Arbitration Clause between the parties reads as under:

(3.) In accordance with the said Arbitration Clause, the petitioner and the respondent had nominated their Arbitrator. The two Arbitrators could not reach a consensus on the appointment of the Presiding Arbitrator and had approached this Court.