VEENU YADAV Vs. VARDHMAN BUILDTECH PVT LTD

JUDGEMENT

(1.) The petitioner has filed this petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act) seeking appointment of independent Sole Arbitrator.

(2.) The petitioner has booked a residential flat in a project being developed by the respondent. Agreement dated 21.11.2013 was executed between the parties.

(3.) As per the petitioner, certain disputes arose with regard to the performance of the agreement leading to its termination and consequent invocation of the arbitration by the petitioner.