NISHA GUPTA Vs. DOLPHIN BUILDERS

JUDGEMENT

(1.) -

(2.) RESPONDENT No. 2 Balbir Singh had been appointed as the arbitrator to resolve the disputes and differences between the parties Vide order dated 26.11.1985 passed by this Court. The petition moved under S. 20 of the Arbitration Act, 1940 (in short the Act) by the petitioner was accepted and disputes and differences between the parties were ordered to be referred to the sole arbitration of Shri Balbir Singh for decision and parties were directed to appear before him on 8.12.85 at 10.00 A.M. at his residence. By means of the present petition moved under S. 8 of the Act the petitioner prays for the quashing of the appointment of Sh. Balbir Singh as arbitrator and for a direction that Shri Ashok Nijhawan be appointed to act as sole arbitrator for resolving the disputes and differences between the parties