ASHOKA KUMAR SUREKA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short "1996 Act") for appointment of an Arbitrator.

(2.) There is no dispute as to the existence of an arbitration agreement obtaining between the petitioner, which is a partnership firm, and respondent no.1 i.e. Union of India (UOI).

(3.) To be noted, respondent no.2 is the Director General, DGOS.