ASHWANI KUMAR Vs. NAV BHARAT INTERNATIONAL LTD

JUDGEMENT

(1.) I.A. 2491/2021(under Section 151 of CPC, 1908- for condonation of delay)

(2.) Learned counsel for the petitioner submits that he does not seek to file any rejoinder thereto.

(3.) This is a petition under Section 11(6) of the Arbitration & Conciliation Act, 1996, for appointment of an arbitrator to arbitrate on the disputes between the parties.