ULTRATECH CEMENT LIMITED Vs. TIRUPATI ENTERPRISES

JUDGEMENT

(1.) All the above four arbitration applications shall stand decided by this common order as the parties involved are same.

(2.) The present applications have been filed by the applicant - M/s Ultratech Cement Limited under Sec. 11(5) of the Arbitration and Conciliation Act, 1996 (for short "Act of 1996" hereinafter) seeking appointment of a sole arbitrator for adjudication of disputes arising out of four different Carrying and Forwarding (C&F) Agreements dtd. 1/4/2024 executed between the parties for the depots located at Meerut, Noida, Ghaziabad and Moradabad, respectively.

(3.) Heard learned counsel for the parties.