AESSEAL INDIA P LTD Vs. K NAGESWARA RAO

JUDGEMENT

(1.) This application has been taken out by M/s. Aesseal India Private Limited under Sub-section (5) of Section 11 of the Arbitration and Conciliation Act, 1996, (for short, "the Act") seeking appointment of an arbitrator for resolution of disputes relatable to the agreement dated 3rd September 2008.

(2.) Stephen Shaw, Chairman and Group Engineering Director of the applicant Company has sworn to the affidavit filed in support of the application. The application averments, in brief, are:

(3.) Notice to the Respondents came to be ordered on 28.6.2011. The Respondents entered appearance through their respective counsel. Respondents 1 and 3 filed individual counters. The 2nd Respondent filed memo adopting the counter of the 1st Respondent.