RSB PROJECTS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The present Petition under Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act, 1996') has been filed on behalf of the petitioner, seeking appointment of independent Arbitrator for adjudication of the disputes having arisen between the parties.