DANIELI INDIA LIMITED Vs. MISHRA DHATU NIGAM LIMITED

JUDGEMENT

(1.) Heard Mr. S. Ram Babu, learned counsel for the applicant and Ms. V. Uma Devi, learned counsel for the respondent.

(2.) This application is filed under Sec. 11(6)(c) of the Arbitration and Conciliation Act, 1996 (for short 'Act, 1996'), to appoint three (03) Arbitrators to adjudicate the disputes between the parties.

(3.) CONTENTIONS OF THE APPLICANT: