RHINO BAMBOO INDUSTRY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. S. Dey, learned Senior counsel, appearing for the petitioner. Also heard Mr. H. Gupta, learned Central Government counsel, appearing for respondent Nos. 1 and 2 as well as Mr. S. Baruah, learned counsel, appearing for respondent Nos. 3 and 4.

(2.) By this application under Section 11 of the Arbitration and Conciliation Act, 1996, the petitioner prays for appointment of an arbitrator for resolution of the dispute raised by the petitioner by a letter dated 23.03.2013 in terms of Clause XV of the agreement dated 22.03.2007. Clause XV of the agreement in question reads as follows:

(3.) The respondent Nos. 3 and 4 in their affidavit do not dispute that an arbitral dispute had arisen.