- (1.) This application has been filed under Section 11(6) of the Arbritration Conciliation Act, 1996 read with Scheme for appointment of Arbitrators by the Chief Justice of Allahabad High Court, 1996 for appointment of an Arbitrator.
(2.) M/s Maiden Pharmaceuticals having its registered office at Chandigarh, entered into an agreement on 27.1.2007 with the applicant firm M/s Balaji Enterprises appointing the firm as consignee agent on commission basis for Western Uttar Pradesh.
(3.) Clause 15 of the agreement provides as under:- "15. In case of any dispute, an Arbitrator will be appointed to resolve the dispute amicably, before going to the Court of law. In failure to resolve the disputes through arbitration, all disputes will be subject to Jurisdiction of Chandigarh Court.";