JAI PRAKASH JAISWAL Vs. RATAN SHARMA

JUDGEMENT

(1.) This is a petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 ("the 1996 Act"). This is a petition seeking reference of the disputes between the parties to arbitration.

(2.) Initially, Respondent No.1 was the only respondent in this petition. Subsequently, however, at request of learned counsel for the petitioner, granted by this Court, the memo of parties was amended and Respondent No.2 was added as a party.

(3.) Mr. Mishra, learned counsel for Respondent No.2 submits, at the outset, that no notice under Sec. 21 of the 1996 Act, was ever issued to him or received by him.