GAURAV ENTERPRISES Vs. JANAKPURI SUPER SPECIALTY HOSPITAL

JUDGEMENT

(1.) This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (,,Act) for appointment of an Arbitrator to adjudicate the disputes between the parties.

(2.) An agreement dated 06.09.2007 was signed between the parties for deployment of Security Guards in the premises of Super Specialty Hospital, Janak Puri.

(3.) Disputes having arisen between the parties, an Arbitrator was appointed by this Court on 04.11.2016 in Arb.P. 478/2016. An Award was rendered by the Arbitrator on 01.05.2017.