ASSET INTERNATIONAL Vs. UNIVERSAL COMPUTER

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner states that the respondent has been served. None appeared for the respondent.

(2.) BY this petition filed under section 34 of the Arbitration & Conciliation Act, 1996 (for short "the Arbitration Act"), the petitioner has impugned the arbitral award dated 31st March, 2008. Some of the relevant facts for the purpose of deciding this petition are as under :

(3.) THE dispute arose between the parties. The respondent through its advocate issued a notice on 24th October, 2005 to the petitioner and suggested the name of three persons with a request to select one out of them to act as the sole arbitrator within 30 days from the date of the said notice.