DLF LIMITED Vs. RANUTROL INDUSTRIES PVT LTD.

JUDGEMENT

(1.) The present petition has been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of sole Arbitrator to adjudicate the disputes inter se the parties.

(2.) Pertinently, petitioner is a limited company incorporated under the Companies Act, 1956 and is involved in the business of providing development, management and investment services in relation to real estate projects.

(3.) According to the petitioner, respondent is a private limited company incorporated under the Companies Act, 1956 and is engaged in the business of sanitary goods such as bottle traps, angle valves, towel rods, water mixers, extension nipples, pillar cocks etc.