SAMBHAV MEDIA LIMITED Vs. KARNAVATI CLUB LIMITED

JUDGEMENT

(1.) Petitioner seeks appointment of an arbitrator to resolve the disputes arising between the petitioner and the respondent-club.

(2.) Brief facts are as under:

(3.) It is not in dispute that effective from the year 2004, Article 37 of the Articles of Association pertaining to voting rights of different members provided as under: