HIGH POINT FINANCE PVT LTD , REPRESENTED BY ITS MANAGING DIRECTOR SURESH BHATIA Vs. JAYAMMA W/O RAMAKRISHNAPPA

JUDGEMENT

(1.) Sri H.R. Anantha Krishnamurthy, learned counsel for petitioner. Sri V.B. Shivakumar, learned counsel for respondent Nos. 8 and 9. None for respondent Nos.1,3 and 5 to 7 though served.

(2.) The petition is admitted for hearing. With the consent of learned counsel for the parties, the matter is heard finally.

(3.) By means of this application under Section 11(5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act' for short), the petitioner seeks appointment of an Arbitrator to adjudicate the dispute between the parties.