SEIGHTEEN ELECTRICALS PVT LTD Vs. PACL LTD

JUDGEMENT

(1.) This is an application under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of an arbitrator.

(2.) A compilation of documents was sought to be filed by the applicants. The office, however, raised certain objections in respect thereof. The compilation was tendered in Court. The respondents agreed to proceed on the basis thereof. The office to take the compilation on record.

(3.) The parties had entered into an agreement. Clause-36 of the agreement, which contains an arbitration clause, reads as under:-