CONSULTANTS Vs. LOESCHE INDIA PVT. LTD.

JUDGEMENT

(1.) Heard Mr.Ram Mohan, learned counsel for the applicant and Mr.Rahul Sarella, learned counsel for the respondent.

(2.) This application has been filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 (briefly, 'the 1996 Act', hereinafter) for appointment of arbitrator.

(3.) Case of the applicant is that it is a registered partnership firm and engaged in the business of civil construction work. Respondent awarded a contract work to the applicant vide Work Order dtd. 23/7/2014 for executing basic and detail engineering work for civil and steel structures for 7 Nos. of coal handling and grinding plants at Nigeria for an amount of Rs.1.40 crores.