CAPTAIN SUDHANSHU BHARDWAJ Vs. AIR INDIA LIMITED

JUDGEMENT

(1.) The present petition has been filed under Sec. 14 (1) read with Sec. 15 (2) and Sec. 11 (5) of Arbitration and Conciliation Act, 1996 (the 'A&C Act') seeking appointment of a substitute arbitrator.

(2.) Briefly stated, the facts are that the erstwhile arbitrator withdrew from the arbitration vide order dtd. 14/5/2018. The present petition has come to be filed on 13/4/2023.

(3.) The only objection taken by the respondent is that the present petition is barred by limitation.