SHIVAM AGGARWAL Vs. SUPERTECH LIMITED

JUDGEMENT

(1.) Learned counsel for the parties had entered into an agreement dated 10.10.2013. The Arbitration Clause between the parties was incorporated in the said allotment letter which reads as under:

(2.) Learned counsel for the respondents, on instructions from the respondents, submits that the respondents have no objection to the appointment of the Arbitrator by this Court. He, however, disputes and denies the allegations made in the petition. Learned counsel further submits that the said concession is being given without prejudice to the rights and contentions of the respondents to contest the case on merits before the Arbitral Tribunal.

(3.) Mr. Amrit Pal Gambhir, Advocate is appointed as a Sole Arbitrator to adjudicate the disputes between the parties.