GHANSHYAMBHAI HARGOVINDDAS SHAH Vs. ROYAL INFRA PROJECTS LTD

JUDGEMENT

(1.) Present petition has been preferred by the petitioners under Section 11 of the Arbitration and Conciliation Act, 1996 to appoint Retd. Judge of this Court as sole Arbitrator to decide the dispute between the parties.

(2.) Mr.Mankad, learned Advocate for the respondent has suggested the name of Hon'ble Mr.Justice M.S.Parikh, Retd. Judge of this Court to be nominated and appointed as sole Arbitrator to decide and resolve the dispute between the parties.

(3.) Mr.Pahwa, learned Advocate for the petitioners has no objection.