JADAV CHANDRA DEY Vs. MAYA BARUA & ORS

JUDGEMENT

(1.) This is a petition under Section 11 (6) of the Arbitration and Conciliation Act, 1996 (in short '1996 Act'). The petitioner seeks appointment of an Arbitrator.

(2.) Upon notice being issued in the captioned petition, reply was filed by a few respondents. The record shows that apart from respondent No.1, all other respondents were deleted from the array of parties at the say-so of the petitioner. An order to that effect was passed on 03.10.2018 based on an application (I.A. No.13641/2018) moved by the petitioner. Therefore, all that one is required to consider is the affidavit of the sole, remaining respondent i.e. Ms. Maya Barua.

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