KAMBO MINERALS Vs. L & T FINANCE LIMITED

JUDGEMENT

(1.) This this is an application under Section 11 (5) & 11 (6) of the Arbitration and Conciliation Act, 1996.

(2.) Counsel for the petitioner submits that at the time of filing of this application, only the notice was sent for appointment of arbitrator by the respondent and subsequently the arbitrator might have been appointed, but as per prayer made, the arbitrator may be appointed.

(3.) Perusal of the reply would reflect that the respondent has already appointed one arbitrator named Shri Bharat B. Jain and it was informed to the applicant vide letter dated 16.05.2015.