PRAKASH INDUSTRIES LIMITED Vs. RAUNAQ FINANCE LIMITED

JUDGEMENT

(1.) Heard on this petition under Section 11(4) of the Arbitration and Conciliation Act (hereinafter called the 'Act' for short) for appointment of an arbitrator on behalf of the respondent-company.

(2.) In this case, there is no dispute in between the parties that disputes have arisen between the parties as mentioned in clause (o) of the petition in para 7 and they have also entered into an arbitration agreement which reads as under:

(3.) It is apparent that disputes shall be decided by two arbitrators, one to be appointed by each party and in case of arbitrators' disagreement by an arbitrator to be appointed by the said arbitrators whose decision shall be final.