RAPTI CONTRACTORS Vs. RELIANCE ENERGY LTD

JUDGEMENT

(1.) THIS is a petition under Section 11 (6) of the Arbitration and conciliation Act, 1996 by the petitioner for appointment of an arbitrator in terms of the arbitration agreement between the parties.

(2.) THE learned counsel for the petitioner on instructions seeks to delete respondents No. 3 to 7 as parties to the present petition. The learned counsel for the respondents also has no objection for deletion of the respondents No. 3 to 7 as parties to the present petition.

(3.) THE petitioner contends that it is a partnership firm doing business of construction and maintenance on contract basis and the firm is registered with the Registrar of Firms at Lucknow.