DHRUBA CHARAN MEKAP Vs. ACC LIMITED AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the parties. This is an application filed under Section 11(6) of the Arbitration and Conciliation Act, 1996, for appointment of Arbitrator.

(2.) The brief facts of the case is that the opposite party No. 1 Company had entered into an Agreement dated 01.7.2011 with the petitioner for sale and distribution of cement products purchased from the Company to retail dealers and retail customers, as per the terms and conditions enumerated therein.

(3.) Clause 26 of the Agreement provided for arbitration, which reads as under:--