RANU ENTERPRISES Vs. MALANPUR CAPTIVE POWER LTD

JUDGEMENT

(1.) IN this application filed under Section 11(5) of Arbitration and Conciliation Act, 1996 (for brevity '1996 Act'), the applicant has prayed for appointment of an Arbitrator. It is objected by the respondents on the ground that as per Arbitration Clause, the jurisdiction is vested with the Courts of Delhi alone and this Court would have no jurisdiction to entertain this application.

(2.) THE parties are heard on this question.

(3.) I have heard learned counsel for the parties at length and perused the record.