MANMOHAN SINGH, J. - (1.) The petitioner has filed the above mentioned petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') for appointment of an Arbitrator for adjudication of the disputes having arisen between the parties.
(2.) The petitioner is a company incorporated under the Companies Act, 1956 and is engaged in the business of providing services for Building, Upgrading, Consolidation and support of the telecommunication infrastructure. As per the petitioner, the value of the claim(s) is to the tune of Rs.91 crores.
(3.) The respondent is a registered infrastructure provider, Category -1 (IP -1) by virtue of registration granted by the Department of Telecommunications, Ministry of Communication & IT, Government of India and is engaged in the business of the establishment, maintenance and provision of passive telecommunication infrastructure doing the business in the name and style of 'Indus Towers Limited'.;