NBCC (INDIA) LIMITED Vs. ZILLION INFRAPROJECTS PVT.LTD

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the interim order dated 12th March 2021 and final judgment & order dated 9th April 2021, passed by the learned Single Judge of the High Court of Delhi (hereinafter, "High Court"), in Arbitration Petition (Arb. P.) No. 44 of 2021, whereby the High Court allowed the application under Section 11(6) of the Arbitration & Conciliation Act 1996 (hereinafter referred to as, "the Arbitration Act") and appointed the Sole Arbitrator to adjudicate the dispute between the parties to the present lis, arising from the Letter of Intent dated 4th December 2006.

(3.) Facts, in brief, giving rise to the present appeals are as follows: