- (1.) The petitioner has filed this application under Section 11 of the Arbitration and Conciliation Act, 1996 (in short, the Act), seeking appointment of an Arbitrator to settle dispute between the parties.
(2.) For milling purpose, paddy was supplied to the petitioner by respondent No.2 against an agreement dated 30.9.2009. After milling, rice was to be delivered to the State Government upto 30.3.2010, as per the terms prescribed in the said agreement. For non-complying with the provisions of the agreement, penal provisions were added therein.
(3.) It is case of the petitioner that poor, surplus quantity of paddy was stored in its premises without consent. Despite request paddy stored in its premises was not allotted to other millers. It is grievance of the petitioner that instead of settling the dispute, if any, as per terms and conditions of the agreement dated 30.9.2009, the respondent preferred to register an FIR on 2.5.2011 against its proprietors and the guarantors. It is alleged by the petitioner that despite many requests made account of the petitioner has not been settled. To resolve dispute, Arbitrator has not been appointed.;