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 PetitionersNishesh Ranjan and Vandana Srivastava seeking appointment of an Arbitrator.

(3.) The present petition reveals a stark and a serious situation in which an ordinary flat buyer is faced with conflicting dispute resolution clauses, conflicting territorial jurisdiction clauses and conflicting arbitration clauses.