VISAKA INDUSTRIES LIMITED Vs. BHADRESHWAR VIDYUT PRIVATE LIMITED

JUDGEMENT

(1.) This Original Petition has been filed for appointment of Arbitrator / Arbitral Tribunal, by invoking Section 11(6) of the Arbitration and Conciliation Act, 1996.

(2.) The petitioner is a company registered under the provisions of the Companies Act, 1956 and operates a textile manufacturing unit at Maharashtra (herein after called as "Consumer"). The respondent is running a Thermal power plant of 2 x 150 MW at Kutch, Gujarat (herein after called as "Generator").

(3.) In order to meet the power requirement of the Consumer, the Generator claimed to have approached the Consumer for supply of power through Group Captive Model. Accordingly the power supply agreement was entered into between the Consumer and Generator on 09.11.2015, hereby called as Arbitration Agreement.