HOLIAC REALTY PRIVATE LIMITED Vs. SUNANDAMMA

JUDGEMENT

(1.) Sri. H. R. Narayan Rao, learned counsel for the petitioner.

(2.) Petition is admitted for hearing. With consent of the parties, same is heard finally.

(3.) In this petition under Section 11(5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act' for brevity), the petitioner seeks appointment of an arbitrator.