LAWS(APH)-2021-3-172

PVR LIMITED Vs. SURAJ CONSTRUCTIONS

Decided On March 25, 2021
PVR LIMITED Appellant
V/S
Suraj Constructions Respondents

JUDGEMENT

(1.) Heard Mr.L.J.Veera Reddy, learned counsel for the applicant. Also heard Ms.Shanti Sree, learned counsel for the respondents 1, 2 and 5. None appears for respondents 3 and 4 though the name of Mr.R.Janaki Ram, learned counsel for the respondent Nos.3 and 4 is printed in the cause list.

(2.) This is an application filed under Ss. 11(5) and 11(6) of the Arbitration and Conciliation Act, 1996 read with Scheme for appointment of Arbitrator, 1996.

(3.) Respondent Nos. 1 and 2 have filed counter-affidavit. So also by respondent Nos.3 and 4. Respondent Nos. 3 and 4 in their counter affidavit have categorically stated that they have no objection for appointment of an arbitrator.