KALENDRA NARAYAN SINGH Vs. ANIL KUMAR SINHA

JUDGEMENT

(1.) Petitioner seeks appointment of an Arbitrator in terms of the Collaboration Agreement with Agreement to Sell dtd. 15/7/2014.

(2.) Learned counsel for respondent submits that without prejudice to their defence, they have no objection to appointment of a sole arbitrator.

(3.) Since the parties are agreeable to reference of their disputes to arbitration, the petition is allowed.