GAURAV DHANUKA Vs. SURYA MAINTENANCE AGENCY PVT LTD

JUDGEMENT

(1.) The present petitions have been filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 (the "A&C Act") seeking appointment of a Sole Arbitrator to adjudicate the disputes between the parties.

(2.) The petitioner no.1 herein is the owner of following three commercial units:

(3.) The petitioner no.2 is a sole proprietorship firm of the petitioner no.1 which is stated to be in occupation of the aforesaid units as a lessee.