Shivakant Prasad, J. - (1.) This is to consider an application under section 9 of the Arbitration and Conciliation Act, 1996.
(2.) Petitioner'S case in brief is that it is engaged in the business of election, testing and commissioning of boilers, ancillaries and associated mechanical practices as a contractor.
(3.) The respondent is a government of India undertaking and is engaged in the business of engineering and manufacturing for generation of power through varied equipment and system.;