REVABA INFERTILITY CLINICS PVT LTD. Vs. PRTHVIRAJ DATTA

JUDGEMENT

(1.) Though served, nobody appears for the respondent.

(2.) This is an application filed under Sec. 11 of the Arbitration Act for appointment of a Sole Arbitrator.

(3.) Facts in brief would indicate that the petitioner M/S Revaba Infertility Clinics Pvt. Ltd entered into an agreement with the respondent - Prithviraj Datta (consultant) who was having expertise for clinical embryology. That agreement was executed on 1/2/2020 by and between the petitioner and the respondent, whereby, the petitioner has desired to engage the respondent as a consultant.