JKR TECHNO ENGINEERS PVT LTD. Vs. JMD LIMITED

JUDGEMENT

(1.) The present Petitions under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 ('A&C Act') have been filed by the Petitioner seeking appointment of an independent sole arbitrator to adjudicate upon the disputes which have arisen between the parties from work order dtd. 3/9/2014.

(2.) Shorn of unnecessary details, the facts leading to the filing of the present petitions are that:-

(3.) Notice in the present Petitions was issued on 19/9/2024.