SHIVAKRITI AGRO (P) LTD. Vs. UMAIZA INFRACON LLP

JUDGEMENT

(1.) The present petition under Sec. 11 of the Arbitration and Conciliation Act, 1996 [hereinafter "the Act"] seeks appointment of a Sole Arbitrator for adjudication of disputes pertaining to the Facility Agreement dtd. 30/9/2019 which contains an arbitration clause, produced hereunder:

(2.) The facts relevant for decision on the instant application are as follows:

(3.) Mr. O.P. Gaggar, counsel for Respondents No. 1 and 3 makes the following objections: -