ARYAN ASSOCIATES Vs. SOLUTIONS 4 ENERGY PVT. LTD.

JUDGEMENT

(1.) This petition is filed for appointment of an arbitrator to decide disputes between the petitioner and the respondent, which, according to the petitioner, have arisen out of a contract dated 01.02.2008. This arbitration petition is strongly opposed by the respondent on the ground that no such agreement was ever executed by the respondent-company.

(2.) Brief facts are as under:

(3.) Case of the petitioner further is that, pursuant to such contract, the petitioner supplied slurry to the respondent-company from time to time as per the demand raised. Respondent also paid part of the amount. However, substantial amount remained unpaid. After sending email to the respondent to make regular and full payment when the respondent failed to do so, the petitioner issued notice dated 30.10.2014 to the respondent-company for appointment of an arbitrator. In such notice, the petitioner referred to and relied on the said agreement dated 01.02.2008.