BAJAJ ELECTRICALS LIMITED Vs. CHANDA S. KHETAWAT

JUDGEMENT

(1.) The present application is filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 (for short, "the Act of 1996) by the authorised representative of Bajaj Electricals Limited, a company incorporated and registered under the provisions of the Companies Act, 1956, seeking appointment of sole arbitrator for the purpose of adjudication of disputes and differences prevailing between the applicant and the respondent.

(2.) Heard the learned counsel Mr. Mayur Khandeparkar for the applicant and the learned counsel Ms. Maya Majumdar for the respondents.

(3.) Before I appreciate the contentions advanced on behalf of the rival parties, it is necessary to refer to the brief facts in the background.