ANTONY SUNNY Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) The main grievance of the petitioner is against the appointment of an arbitrator by the 3 rd respondent. Petitioner claims that under Section 45L of Reserve Bank of India Act, the Reserve Bank has statutory duty to see that the judgment of the Apex Court in Perkins Eastman DPC vs. HSCC (India) Ltd reported in (2019) SCC Online SC 1517 is implemented, according to which unilateral appointment is not possible.

(3.) The learned senior counsel appearing for the 1st respondent points out that the reliefs sought in Ext.P5 is the following: