KARM SURESHBHAI PATEL Vs. AHMEDABAD URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By way of the present petition under Arbitration and Conciliation Act, 1996, relief has been sought for appointment of an arbitrator either the Former Judge of High Court of Gujarat or the former Judge of Hon'ble Supreme Court of India as the sole arbitrator.

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

(3.) A decision is relied upon by Mr.Chirag Sukhwani learned advocate for the petitioner in case of Oriental Insurance Company Limited and Another v. Dicitex Furnishing Limited reported in (2020) 4 SCC 621, particularly observations made in paragraph no.18 of the said decision.