K.D.SOLAR SYSTEMS Vs. MYTRAH ENERGY

JUDGEMENT

(1.) Ms. Smriti Sahay, learned counsel represents Mr. K. Narsimha Reddy, learned counsel for the applicant. Ms. Smriti Jaswal, learned counsel represents Ms. Sneha Bhogle, learned counsel for the respondent.

(2.) This application is filed under Sec. 11(5) and (6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the A&C Act") seeking appointment of an Arbitral Tribunal to adjudicate the claims and disputes between the parties.

(3.) Facts giving rise to filing of this application briefly stated are that the parties have entered into a purchase order and a service order on 4/11/2016. Clauses 15 and 19 of the purchase order and service order respectively contains an arbitration clause, which are extracted below for the facility of reference: