IIFL FINANCE LTD Vs. HARSHAD HIRJI THAKKAR

JUDGEMENT

(1.) An affdaavit of seravice dtd. 22/07/2022 record the publication of notice upon the respondent in "The Free Press" and "Naavshakti", the two daily newspapers being circulated in Mumbai.

(2.) The application is fled, seeking appointment of the learned counsel named or any other ft person, to be appointed as a sole Arbitrator, in terms of the arbitration clause contained in the Master Credit Facility Agreement dtd. 15/09/2018 executed between the parties.

(3.) All contentions of both the sides are left open, to be raised by the respectiave parties before the Arbitral Tribunal, in accordance with law.