DHARAMPAL SATYAPAL LTD Vs. RAVI KUMAR

JUDGEMENT

(1.) By this petition, filed under Section 11 of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act"), the petitioner seeks appointment of an arbitrator in the matter.

(2.) Mr. Batta, who, appears for the respondent, resists the petition.

(3.) Broadly, the background in which this petition is filed is as follows: