GULAB CHAND JAIN Vs. SOUTH EASTERN COALFIELDS LTD

JUDGEMENT

(1.) THE applicant has preferred instant application under Section 11 (6) of the Arbitration and Conciliation Act, 1996 (henceforth 'the Act') for appointment of sole Arbitrator.

(2.) FACTS in brief are as under :

(3.) I have heard counsel for the parties and perused the material available on record.