C. NARAYANA SWAMY NAIDU Vs. BENGALURU VIHARA KENDRA

JUDGEMENT

(1.) Mr.Abhinav.R , learned counsel for the petitioner. Mr.H.R.Ananthakrishna, learned counsel for the respondent.

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

(3.) By means of this petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act' for short) the petitioner inter alia seeks appointment of a sole Arbitrator to adjudicate the dispute, which have arisen between the parties.