ASSOCIATED CONSTRUCTIONS Vs. MORMUGOA PORT TRUST

JUDGEMENT

(1.) This is an applica-tion under section 11 of the Arbitration and Conciliation Act, 1996 for the appointment of an Arbitrator.

(2.) There is no dispute that the parties had entered into an agreement which contains an arbitration clause and that the disputes raised by the applicant fall within the purview thereof.

(3.) The only contention raised on behalf of the respondents is that the arbitration clause ceased to have any effect as pursuant to an earlier invocation thereof an award had been made but was set aside. It is necessary therefore to state only a few facts.