JAYEM AUTOMOTIVES Vs. VEHICLE RESEARCH AND DEVELOPMENT

JUDGEMENT

(1.) This petition has been filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 (in short "the Act") seeking for appointment of an Arbitrator by this Court.

(2.) There seems to be a dispute between the petitioner and the respondent arising out of the Contract Agreement dtd. 24/11/2016. According to the petitioner, on account of the improper termination of the contract by the respondent, the petitioner has suffered huge losses. They have a claim against the respondent. The Contract Agreement dtd. 24/11/2016 contains an arbitration clause and the same is re-produced hereunder:-

(3.) The petitioner has invoked arbitration in accordance with the arbitration clause by issuing notice to the respondent on 15/4/2025 to comply with the requirements of Sec. 21 of the Act. A reply has also sent by the respondent to the petitioner on 14/5/2025 to the arbitration invocation notice. Since there has been no consensus between the parties with regard to the name of the Arbitrator, this petition has been filed under Sec. 11 of the Act seeking for appointment of an Arbitrator by this Court.