REEMAR MALHOTRA Vs. BAJAJ FINANCE LIMITED

JUDGEMENT

(1.) Petitioner seeks appointment of an Arbitral Tribunal pursuant to two Loan Agreements dtd. 25/1/2018 and 13/2/2018.

(2.) Learned counsel appearing for the respondent submits that without prejudice to their rights and contentions, they have no objection to an Arbitral Tribunal being constituted.

(3.) In view of the above, the petition is allowed.