EMPIRE INDUSTRIES LIMITED Vs. HINDUSTAN COPPER LIMITED

JUDGEMENT

(1.) The instant application under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 has been filed seeking a direction for appointment of sole Arbitrator for resolution of dispute in view of arbitration clause as contained under Clause 16 of the Purchase Order dtd. 17/1/2017.

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

(3.) No objection has been raised on behalf of respondent in allowing this application. However, he seeks leave of this Court to take all the points before the sole arbitrator.