PRASHANT SHARMA Vs. R3 MEDICAL CLINIC PVT.LTD.

JUDGEMENT

(1.) Since the respondent/Caveator appeared, the Caveat stands disposed of.

(2.) The Petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act'), has been filed on behalf of the petitioner, for appointment of Arbitrator.

(3.) It is submitted that the petitioner had been appointed as Director in a respondent Company vide Appointment Letter dtd. 15/8/2023. The petitioner was drawing a salary of Rs.81,000.00 p.m.