MAHASHAKTI INFRASTRUCTURE Vs. PURVASHI OIL AND GAS LIMITED

JUDGEMENT

(1.) Heard Mr. A.K. Sarma, learned counsel for the petitioner and Mr. M.Z. Ahmed, learned senior counsel assisted by Mr. A.M. Dutta, learned counsel for the sole respondent.

(2.) The present petition under Sec. 11 of the Arbitration and Conciliation Act, 1996 has been preferred seeking appointment of sole Arbitrator by this Court.

(3.) It is stated that the petitioner is a partnership firm having its office at Navi Mumbai, Maharashtra whereas the respondent is a company incorporated under the provisions of the Companies Act, 1956 with its registered office at Guwahati, Assam.