ROYAL SALES AND SERVICE Vs. AMIT KUMAR

JUDGEMENT

(1.) This appeal filed under Sec. 37 of Arbitration and Reconciliation Act, 1966 (hereinafter referred as 'Arbitration Act') assails the order dtd. 25/6/2022 whereby the application preferred by the appellant under Sec. 9 of the Arbitration Act was rejected by the Court below.

(2.) In short, the admitted facts between the parties are that the appellant is a transporter and having licence and contract of plying 2 Oil Tankers. The terms and conditions to supply the tankers are specifically laid down.

(3.) The appellant's tankers were suspended by order dtd. 29/5/2021 (Annexure P/4). The same was followed by show cause notice dtd. 15/7/2021 (Annexure A/6). In turn, the appellant filed its reply to the show cause notice on 4/8/2021 (Anexure A/7) followed by reminder letter No.1 dtd. 5/9/2021 (Annexure A/8).