R.F.NARIMAN,J. - (1.) Leave granted.
(2.) The present appeal raises an important question as to the scope of arbitration proceedings under the Electricity Act, 2003 (hereinafter referred to as 'Electricity Act' for brevity), in particular, Section 86(1)(f) thereto read with Section 158.
(3.) The skeletal facts necessary to decide this case are as follows: The appellant before us, Hindustan Zinc Limited, has four high tension electricity connections for its units at Chanderiya, Debari, Aghucha and Dariba, for which four contracts with the respondent were entered into for purchase of electricity. ;