JCS HEALTHCARE PVT. LTD. Vs. MEDEOR HOSPITAL LIMITED

JUDGEMENT

(1.) Petitioner seeks appointment of an Arbitrator under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 in terms of the agreement dtd. 14/12/2018. The arbitration clause stipulates reference to the dispute to a sole arbitrator.

(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.