NARESH AGRAWAL Vs. RAJESH NARANG

JUDGEMENT

(1.) This is a petition under Sec. 11(6) of the Arbitration and Conciliation Act 1996 'the 1996 Act', hereinafter for reference of the dispute between the parties to arbitration.

(2.) Despite service, there is no response on behalf of the respondent, nor is the respondent available when the matter is called out for hearing today.

(3.) I have heard Ms. Samakshi Garg, learned Counsel for the petitioner and perused the material on record.