SOUMEN SEN,J. - (1.) This is an application filed by the petitioner TRL Krosaki Refractories Ltd. under Section 11 of the Arbitration and Conciliation Act , 1996 (hereinafter "the Act") for appointment of an arbitrator in view of the disputes and differences arisen between the parties in relation to a purchase order dated 12th March, 2015.
(2.) This application is opposed by the respondent.
(3.) Before dealing with the merits of the application, it is necessary to indicate the facts in brief.;