RAMPHAL Vs. SHRIRAM TRANSPORT FINANCE COMPANY LTD

JUDGEMENT

(1.) The petitioner is before this Court, in this petition under Section 11 of the Arbitration and Conciliation Act, 1996 (for short "the Act"), seeking appointment of a sole Arbitrator to resolve the disputes that have arisen between the parties.

(2.) Learned counsel for the petitioner contends that an agreement was executed between the petitioner and the respondents on 15.05.2015. In respect of the said Agreement, certain disputes have arisen between the parties and as such the petitioner claims that the sole Arbitrator be appointed to resolve the disputes that have arisen between the parties. In that regard, Clause 15 of the Agreement dated 15.05.2015, which relates to arbitration, is referred to by the learned counsel for the petitioner. The said clause provides for settlement of disputes through an Arbitrator. Clause 15 of the Agreement reads as under :-

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