N.SUNDARAPANDIAN Vs. TOWER VISION INDIA PVT. LTD.

JUDGEMENT

(1.) This Arbitration Original Petition has been filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 (hereinafter called as 'the Act') to appoint an Arbitrator to decide the claims of the petitioners arising under Lease Deed dtd. 12/6/2009.

(2.) I have heard Mr.ARM.Arunachalam, learned counsel for the petitioners. In pursuance of the orders of this Court dtd. 6/11/2024, service being effected on the respondents to the addresses at Pune and Telangana but the respondents have not chosen to enter appearance either in person or through learned counsel. Therefore, the respondents are set exparte.

(3.) I have proceeded to hear the learned counsel for the petitioners Mr.ARM.Arunachalam and also perused the records.