ANKITA AGRAWAL Vs. AKANKSHA BHARGAWA

JUDGEMENT

(1.) Petitioner seeks appointment of an Arbitrator under Sec. 11(6) of the Arbitration & Conciliation Act, 1996.

(2.) Learned counsel for the parties informed that the settlement talks have failed and accordingly they could not arrive at a settlement.

(3.) Learned counsel for the parties pray that an Arbitral Tribunal be constituted to adjudicate the disputes between the parties.