SAI PETROLEUM Vs. CHIEF REGIONAL MANAGER AND DULY CONSTITUTED ATTORNEY, HINDUSTAN PETROLEUM CORPORATION LTD

JUDGEMENT

(1.) This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short ' the Act) whereby the petitioners have prayed for appointment of an arbitral tribunal to adjudicate the disputes and differences between the parties which are stated to have arisen under the Petrol / Diesel Dealer Agreement dated 13th April ,2012. The arbitration agreement is contained in Clause 66 of the said agreement.

(2.) After the parties are heard on this petition for some time, learned counsel for the respondent, on instructions, would submit that the respondent has no objection for an appointment of arbitral tribunal.

(3.) In view of the consensus between the parties, the petition is required to dispose off. Hence, the following order;