M.Katju, J. - (1.) This appeal has been filed against the order dated 30.01.2004 under Section 9 of the Arbitration and Conciliation Act, 1996.
(2.) Heard learned counsel for the parties.
(3.) The respondent runs a glass bangle manufacturing unit in Firozabad which is within the Taj Trapezium Zone. Respondent had applied for a gas connection which was given to him in 1996 by the appellant by agreement dated 17.09.1996 for running its industry. The initial contract was for supply of 3,500 S.C.M.D. natural gas which was later reduced to 1000 S.C.M.D. on the request of the respondent.;