VINAYAK MARKETING Vs. MANGALAM CEMENT LTD.

JUDGEMENT

(1.) The present application under Sec. 11(6) of the Arbitration and the Conciliation Act, 1996 (hereinafter referred to as 'the Act of 1996') has been preferred by the applicant for appointment of an independent and sole arbitrator for resolution of the dispute as raised vide notice dtd. 25/6/2022 (Annex.6).

(2.) The case of the applicant firm is as under:

(3.) When the notice invoking arbitration clause was not responded to and no action for appointment of sole arbitrator was taken by the respondent Company, the present application was filed before this Court on 26/8/2022.