UTM ENGINEERING PVT. LTD. Vs. HINDUSTAN ZINC LIMITED

JUDGEMENT

(1.) Since the dispute in both these applications is identical to each other, therefore, they are being decided by this common order.

(2.) The present applications under Sec. 11 of the Arbitration and Conciliation Act, 1996 have been filed by the applicants on account of the dispute having been arisen in furtherance of the Contract Agreement dtd. 1/3/2017 and 13/12/2016 entered into between the parties. The existence of the Arbitration Clause for resolution of dispute is not disputed by both the parties and, therefore, the only point for consideration in the present case is the existence of the dispute between the parties.

(3.) Learned counsel for the respondents, at the very outset, submits that there is no dispute in existence between the parties as in the Minutes of Meeting dtd. 20/21/11/2018, it has been agreed that the claims of the applicants stand settled full and final.