NATIONAL COLLATERAL MANAGEMENT SERVICES LIMITED Vs. BAJRANG UDYOG

JUDGEMENT

(1.) The instant application is under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 seeking a direction for appointment of independent Arbitrator for resolution of dispute in view of arbitration clause as contained under Clause 19 of the Milling Agreement dtd. 31/12/2015.

(2.) The case as per the pleading made on behalf of the petitioner-applicant reads as under:

(3.) Mr. Rohit, learned counsel has put his appearance by filing vakalatnama on behalf of the respondent and submits by raising an issue that the petitioner/applicant has approached before the JMFSC Council in the similar circumstances, therefore, he may be directed to approach before the Council so that there may not be any conflicting order.