ADITYA ENERGY HOLDINGS Vs. ENRICH ENERGY

JUDGEMENT

(1.) This petition has been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (for brevity, the Act) seeking to appoint an Arbitrator as per Article 8.2 of the Wrap Agreement dtd. 5/3/2018 and as per Clause 16.2.2 of the Land Development Agreement dtd. 5/3/2018 for the purpose of adjudication of the pending payments from the respondent as per the Minutes of Meeting (for short, the MoM) dtd. 14/5/2019.

(2.) Heard both.

(3.) The case of the petitioner is as follows :