HINDUSTAN PETROLEUM CORPORATION LTD. Vs. BCL SECURE PREMISES PVT. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal calls in question the correctness of the judgment and order dtd. 7/4/2025 passed by the learned Single Judge of the High Court of Judicature at Bombay in Comm. Arbitration Application No.125/2025. By the said order, the learned Single Judge allowed the Sec. 11(4)-Application filed under the Arbitration and Conciliation Act, 1996 (for short the "A&C Act) of the respondent-BCL Secure Premises Pvt. Ltd. (hereinafter referred to as the "BCL") and appointed an arbitrator to adjudicate upon the disputes and differences between the parties herein. Aggrieved, the appellant-Hindustan Petroleum Corporation Ltd. (for short 'Corporation') is in appeal.

(3.) The facts giving rise to the appeal are as follows: