- (1.) The respondent is not represented even at the second call.
(2.) A short issue has been raised by the petitioner in course of the present proceedings under Section 34 of the Arbitration and Conciliation Act, 1996. The petition was filed within the time permitted by the provision.
(3.) Under an agreement of August 19, 1994 the petitioner agreed to supply electrical energy to the respondent at its manufacturing unit. Among the charges that the respondent had to pay to the petitioner were a demand charge and a minimum guaranteed energy charge (MGE). Disputes arose between the parties following the accidental breakdown of a key equipment at the respondents manufacturing facility and the inability of the respondent to thereafter use electrical energy up to the minimum guaranteed amount for a substantial period.;