A.B. GRAIN SPIRITS PVT. LTD., A COMPANY REGISTERED UNDER COMPANIES ACT, 1956, HAVING ITS REGISTERED OFFICE AT VILLAGE Vs. BIHAR URBAN INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. THROUGH ITS MANAGING DIRECTOR, 2ND FLOOR, KHDYA BHAWAN (BIHAR STATE FOOD AND CIVIL SUPPLIES CORPORATION LTD PREMISES), ROAD NO.

JUDGEMENT

(1.) A.B. Grain Spirits Pvt. Limited, a Public Limited Company, registered under the Companies Act, 1956, has come to this Court with the present petition, made under Sec. 11(5) and (6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator for deciding the disputes and differences between petitioner and respondents pursuant to an agreement, dated 19.08.2014.

(2.) The background facts, giving rise to the present petition, may, in brief, be set out as under:-

(3.) We have heard Mr. Nilanjan Chatterjee, learned Counsel, appearing on behalf of the petitioner, and Mr. Ravindra Priyadarshi, learned Counsel, appearing for the respondents.