INTERNATIONAL TRACEABILITY SYSTEMS LTD Vs. AFC INDIA LTD

JUDGEMENT

(1.) This is a petition filed under Sec. 11(5) of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act"). The petitioner prays that a sole Arbitrator be appointed in the matter to adjudicate upon the disputes obtaining between the parties herein.

(2.) Notice in this petition was issued on 9.10.2018. Notice was made returnable on 11.1.2019. On that date, Mr. Kaustubh Anshuraj, Advocate, entered appearance on behalf of the respondent. Mr. Anshuraj sought time to obtain instructions in the matter.

(3.) Accordingly, it was clearly indicated in the order dated 11.1.2019 that in case instructions are received to resist the petition, the reply will be filed by the respondent before the next date of hearing.