LAWS(APH)-2021-8-69

VALLURU SIVANATH Vs. SREE VIJAYABEN INFRA

Decided On August 27, 2021
Valluru Sivanath Appellant
V/S
Sree Vijayaben Infra Respondents

JUDGEMENT

(1.) Heard Mr. S.S. Prasad, learned Senior Counsel assisted by Mr. V.V. Ramakrishna - learned counsel for the applicants. Also heard Mr. O. Manoher Reddy, learned counsel for the respondents.

(2.) This is an application filed by the applicants under Sec. 11(5) and (6) of the Arbitration and Conciliation Act, 1996 (for short "the Act, 1996") for appointment of an arbitrator.

(3.) The applicant No. 1 is the father and the applicant Nos. 2 and 3 are his sons and the applicant No. 1 is the general power of attorney holder of the applicant No. 2.