MIOT HOSPITALS PRIVATE LIMITED Vs. DR.BALARAMAN PALANIAPPAN

JUDGEMENT

(1.) This petition has been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (for short, the Act) seeking to appoint a sole arbitrator to adjudicate the disputes between the petitioner and the respondent arising out of a professional agreement dtd. 8/9/2022.

(2.) Heard both.

(3.) The case of the petitioner is as follows: