MOHAMMAD BALIQUDDIN Vs. DUO MEADOWS PVT LTD.

JUDGEMENT

(1.) The petition is admitted for hearing and the same is heard finally.

(2.) By means of this petition under Section 11(5) and (6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred as 'the Act', for short), the petitioner inter alia seeks appointment of a sole arbitrator.

(3.) On perusal of the records, it is evident that the parties had entered into an agreement on 18.09.2010. The said agreement contains an arbitration clause. Petitioner sent notice on 12.09.2013 invoking arbitration clause. However, no response was received from the respondents.