POSITIVE REAL TECH PVT. LTD. Vs. JYOTI ELECTRICALS

JUDGEMENT

(1.) Petitioner seeks appointment of an Arbitral Tribunal in respect of the disputes that have arisen out of the work order dtd. 15/3/2021.

(2.) Learned counsel for the petitioner submits that on account a typographical error in the petition, the claim for loss of reputation has been mentioned as Rs.1.00 crore instead of Rs.10.00 lakhs. He submits that the claim be read as Rs.10.00 lakhs instead of Rs.1.00 crore.

(3.) Learned counsel appearing for the respondent submits that without prejudice to their rights and contentions, they have no objection to the Arbitral Tribunal being constituted and the disputes being referred to arbitration.