ADITYA BIRLA FINANCE LTD Vs. MVR GAS

JUDGEMENT

(1.) Heard Mr. Pandey, learned Advocate for Applicant and Mr. Shah, learned Advocate for Respondents.

(2.) The present Arbitration Application is filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 (for short "the said Act") for seeking appointment of an Arbitrator in pursuance to "Settlement of disputes" clause in the agreement executed between the parties with respect to dispute having arisen on account of outstanding payment in respect of Loan Account bearing No. ABFLBANIL0000070307. The Application is contested by the Respondents.

(3.) To appreciate the lis between the parties, such of the relevant facts which are necessary for adjudication are stated herein under:-