BELL ENTERPRISES Vs. REDINGTON (INDIA) LIMITED AND ANOTHER

JUDGEMENT

(1.) This is an application under section 11 of the Arbitration and Conciliation Act , 1996, for appointment of an Arbitrator.

(2.) The parties had entered into a dealership agreement in a form titled "Dealers Registration Form". Clause 10(g) of the terms and conditions contained therein reads as under:-

(3.) The respondent No.1 contends that pursuant to the agreement it had sold and delivered the goods to the petitioner from Karnal to Ambala on the terms and conditions contained in the various invoices. The terms and conditions in the invoices are identical. The relevant clause reads as under:-