GANESH BENZOPLAST LTD Vs. BOARD OF TRUSTEES

JUDGEMENT

(1.) Heard Mr. Pochkhanawala, learned Senior Advocate for the applicants and Mr. V.B. Nadkarni, learned Senior Advocate for the respondents.

(2.) The prayer in the present application under Section 11 of the Arbitration and Conciliation Act is to appoint an Arbitrator.

(3.) The application presented on 18.4.2007 states that the respondent advertised by a public notice that it intends to invite bids for establishing a liquid storage and handling terminal. The parties interested were required to send their offers. The applicants approached and requested for supply of a Tender Form which was forwarded to it.