RAJ KUMAR BHARDWAJ Vs. RITESH SHARMA & ANR

JUDGEMENT

(1.) This is a petition filed under Section 11(6) read with Section 14 and 15 of the Arbitration and Conciliation Act, 1996 (in short "1996 Act") seeking appointment of an Arbitrator in place of a named Arbitrator, one, Sh. Sanjeev Gulati.

(2.) It is the case of the petitioner that the named Arbitrator has failed to act for the past three years and, therefore, his mandate ought to be terminated in terms of Section 14 and 15 of the 1996 Act.

(3.) Notice in this petition was issued on 1.8.2018.