SANGHI INDUSTRIES LTD Vs. VISA MINMETAL LTD

JUDGEMENT

(1.) By way of present petition under Sec. 11 of the Arbitration and Conciliation Act, 1996, the petitioner has sought an appointment of Arbitrator under Clause 21 of the agreement dtd. 27/8/2021, by which the parties had agreed for appointment of an Arbitrator under provisions of the Act if any dispute arises between the parties.

(2.) In response to the notice issued by this Court, the respondent had appeared and filed reply opposing the petition.

(3.) The short facts giving rise to the present petition are as under: