AJAY TRADERS Vs. BIRLA JUTE INDUSTRIES LTD

JUDGEMENT

(1.) THIS is an application under Section 11 (6) of the Arbitration and Conciliation Act, 1996 (hereinafter to be referred to as 'the Act') for appointment of Arbitrator.

(2.) IT is not in dispute that there was an agreement dated 24-3-1997 between the applicant and non-applicants. A photocopy of that agreement is annexed to the application. Clause (7) of that agreement provides as under:-

(3.) DISPUTES arose between the parties. The applicant called upon the non-applicants by notice dated 26-3-1998 to refer the dispute to arbitration. A copy of this notice has also been annexed to the application. Para 4 of this notice is as under:-"