ION EXCHANGE INDIA LTD Vs. MSK PROJECTS INDIA LTD

JUDGEMENT

(1.) Heard Mr. Divekar for petitioners and Mr. Modi for respondents.

(2.) This is a petition under section 8 of the Arbitration and Conciliation Act, 1996. Petitioners submit that the suit instituted by the respondents is for recovery of a sum of rs. 12,97,529/- with interest @ 6% p. a. from the date of filing of the suit till payment of realisation. By this Arbitration Petition, the petitioners who are original defendants in summary Suit No. 2294 of 2003 pray that the dispute in the suit be referred to arbitration as per Arbitration and Conciliation Act, 1996.

(3.) It is the case of the petitioners that the claim in the suit is based upon a letter dated 24th December, 1997. According to them, this was a Letter of Intent ('loi for short) for civil work on the terms and conditions more particularly set out therein. This LOI is relied upon by the respondents in the plaint. They have also referred to and relied upon the terms and conditions incorporated in the same.