NISHESH RANJAN Vs. INDIABULLS HOUSING FINANCE LTD

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This is a petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter, '1996 Act') filed by the Petitioners- Nishesh Ranjan and Vandana Srivastava seeking appointment of an Arbitrator.

(3.) The present petition reveals a stark situation in which a flat buyer couple i.e., Nishesh Ranjan and Vandana Srivastava is faced with -