WORCO RESTAURANTS PVT. LTD. Vs. PRABHJIT SINGH BEDI

JUDGEMENT

(1.) Despite sufficient service of notice upon the respondent, none appears on his behalf.

(2.) In this application, filed under sub-sec. (6) of Sec. 11 of the Arbitration and Conciliation Act, 1996 (for short the 'Act'), the petitioner has prayed for appointment of a sole Arbitrator.

(3.) Clause 4 of Article 13 of the Lease Deed/Agreement dtd. 29/3/2018 is the arbitration clause for resolving the disputes between the parties.