ADITYA BIRLA FINANCE LIMITED Vs. ANOOP OSWAL HOSIERY

JUDGEMENT

(1.) This is a petition under Sec. 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator to adjudicate the disputes between the parties.

(2.) The brief facts in the present case are that on 17/5/2019, the petitioner granted a sanction of a loan of 423.12 lakhs. Thereafter, a revised sanction was issued on 29/10/2019 as under: <FRM>JUDGEMENT_244_LAWS(DLH)5_2024_1.html</FRM>

(3.) For securing the amount, the respondent issued three loan documents which were Term Loan Facility Agreement, Line of Credit Facility Agreement and a Deed of Guarantee dtd. 30/10/2019