PANCHSHEEL CONSTRUCTIONS Vs. BALIK RAM GAUTAM

JUDGEMENT

(1.) This petition under Section 11 of the Arbitration and Conciliation Act, 1996 has been filed by the petitioner seeking appointment of an Arbitrator for adjudicating the disputes that have arisen between the parties in relation to the Collaboration Agreement dated 30.04.2011 executed between the parties.

(2.) Learned counsels for the respondents submit that there is no binding Arbitration Agreement between the parties contained in the Collaboration Agreement and therefore, the present petition is not maintainable.

(3.) The alleged Arbitration Agreement relied upon by the petitioner in support of the present petition is reproduced hereinbelow: