AMBIKA AGARWAL Vs. JINAAM FASION WORLD

JUDGEMENT

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

(2.) By way of the present petition under Arbitration and Conciliation Act , 1996, relief has been sought for appointment of an arbitrator to resolve the disputes between the parties arisen in respect of sub lease deed dtd. 25/5/2017.

(3.) Having perused the papers of the arbitration petition, admittedly, there is a clause governing the dispute between the parties.