EDAC ENGINEERING LIMITED Vs. SUNRISE INDUSTRIES (INDIA) LIMITED

JUDGEMENT

(1.) Captioned Arb OP has been presented in this Court on 23/12/2021 under Sec. 11 of 'The Arbitration and Conciliation Act, 1996 (Act No.26 of 1996)' (hereinafter 'A and C Act' for the sake of convenience and clarity) with a prayer for appointment of an Arbitrator.

(2.) Read this in conjunction with and in continuation of earlier proceedings made in the previous listings on 22/2/2022 and 8/3/2022 which read as follows:

(3.) Learned counsel also submits that the petitioner's client is one Meenakshi Energy Private Limited, petitioner is the main contractor for the work pertaining to 2 x 350 MW Coastal Thermal Power Project and respondent is the subcontractor qua petitioner.