INDIA PISTONS LIMITED Vs. GANAPATHI CHANDRASEKAR

JUDGEMENT

(1.) This Original Petition has been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996, for appointment of a Sole Arbitrator to resolve the dispute between the petitioner and the respondent under Clause 17 of the Agreement, dated August 28,2014.

(2.) Brief facts which gave rise to the filing of the above Original Petition are stated hereunder:

(3.) As far as the legal position is concerned, the learned counsel for the petitioner relied on the following decisions, in which, he also referred to specific paragraphs which would be a guiding factor for this Court to take a call in the matter and the same are extracted hereunder: