MAA ASSTBHUJI CERAMIC Vs. SAIL REFRACTORY UNIT

JUDGEMENT

(1.) THIS application has been preferred under Subsection 6 of Section 11 of the Arbitration and Conciliation Act, 1996.

(2.) LEARNED counsel appearing for the applicant submitted that a dispute has arisen between the parties, which is covered by an agreement entered into between the parties. Learned counsel appearing for the applicant further submitted that arbitration clauses are at two places in the arbitration application, first is at clause no. 24 at page no. 46 of the arbitration application and second is at serial no. 13 at page no. 51 of this arbitration application.

(3.) LEARNED counsel appearing for the applicant also submitted that he is ready for any person to be appointed as an Arbitrator, more particularly any retired Hon'ble Judge of this Court.