BLUE STAR LIMITED Vs. SHRIRAM EPC LIMITED

JUDGEMENT

(1.) This application under Sec. 11 of the Arbitration and Conciliation Act, 1996 has been field for appointment of arbitrator to resolve the dispute between the parties.

(2.) The case of the applicant is that on and from the beginning of 2009, the respondent had issued the following Purchase Orders/Work Orders with identical arbitration clause:

(3.) Further case of the applicant is that these purchase orders were for the purpose of designing, engineering, manufacturing, erecting, supplying and commissioning of plant and equipments by the applicant. A further plea has been raised that the purchase orders form part of the composite transaction in respect of a project at IISCO Steel Plant and are interconnected with each other. According to the applicant, he had carried out the work in respect of the purchase orders but the full payment was not made by the respondent and the amount to the tune of Rs.33,49,343.52 is still due. The correspondence was exchanged between the parties and the meeting also took place but with no success. Hence, the applicant had sent the notice dated 03r March, 2021 to the respondent invoking the arbitration clause and proposing the name of the sole arbitrator. Inspite of service of notice, no response was received by the applicant. Hence, the present application has been filed.