SUNIL GUPTA Vs. INDURE PVT. LTD.

JUDGEMENT

(1.) The reply filed by the respondent vide Diary no. 371155/2022 in not on record. The Registry is directed to place the same on record.

(2.) Petitioner seeks reference of disputes to an Arbitral Tribunal pursuant to the Arbitration clause contained in the work order dtd. 9/6/2016.

(3.) Learned counsel appearing for the respondent submits that without prejudice to their rights and contentions, respondents have no objection to the dispute being referred to a sole Arbitral Tribunal.