PRAVEEN MARWAH Vs. RAJEEV MARWAH

JUDGEMENT

(1.) This is a petition filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (for short '1996 Act').

(2.) Notice in this petition was issued on 30.7.2018. The notice was made returnable on 8.10.2018. Even though the record shows that service was complete there was no representation on behalf of the respondents on 8.10.2018.

(3.) Pertinently, on 8.10.2018, the counsel for the petitioners had informed me that the stand taken on the previous date on behalf of the petitioners that the respondents had not sent their reply to the notice dated 13.2.2018, whereby the petitioners had triggered the arbitration agreement, was incorrect.