BHARAT WIRE ROPES LTD. Vs. UNIO OF INDIA

JUDGEMENT

(1.) Heard Shri Govind Krishna and Sri Navneet Tripathi, learned counsel for the parties.

(2.) Petitioner was issued a purchase order on 13.1.2009 for the supply of Hard Drawn Round Copper Dropper Wire of 5 mm diameter. It was followed by an agreement. The relevant extract of the terms and conditions of the said contract have been filed as annexure-CA-1. The agreement contained an arbitration clause for referring the disputes arising out of the above purchase order/agreement to the Arbitrator designated.

(3.) In connection with the above purchase order/agreement a dispute had arisen with regard to supplies made, delay in making the supplies and the non payment of the material supplied.