M/S. WALCHANDNAGAR INDUSTRIES LTD. Vs. M/S. JUD CEMENTS LTD.

JUDGEMENT

(1.) BY means of this application moved under Section 11 (6) of the Arbitration and Conciliation Act, 1996, the applicant has sought appointment of arbitrator.

(2.) HEARD .

(3.) THE respondent has opposed the application before this Court on the ground that after dismissal of the application by the Bombay High Court, this Court cannot entertain the arbitration application under Section 11 of the Arbitration and Conciliation Act, 1996. It is also contended on behalf of the respondent that the applicant should have filed an appeal before the Supreme Court against the order of the Bombay High Court. It is also argued that since the Bombay High Court did not grant liberty to the applicant to file this petition, as such, the same cannot be entertained by this Court.