PAYAL KHATTRI Vs. TOTAL ENVIRONMENT HABITAT PRIVATE LIMITED

JUDGEMENT

(1.) Heard Sri. M.B. Anirudh, learned counsel appearing for the petitioner and Sri. Sridhar G., learned counsel for the respondent No.1.

(2.) In this petition, the petitioner has sought the appointment of an Arbitrator to adjudicate the disputes that have arisen between the parties in relation to the Agreement of Sale dtd. 20/12/2015 (Annexure-A), in accordance with the provisions of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act").

(3.) It is contended by Sri. M. B. Anirudh, learned counsel appearing for the petitioner, by inviting the attention of the Court to Clause 6.10 of the Agreement of Sale (Annexure-A) as well as the notice dtd. 15/9/2025 (Annexure-C), that the petitioner has stated in paragraph 5 of the notice dtd. 15/9/2025 that he intended to avail the remedy before CREDAI, Bengaluru. However, there was no response from the respondents. Therefore, the appointment of an Arbitrator has become necessary for the resolution of the dispute.