ATUL AGRAWAL Vs. ASHIMA SYAL

JUDGEMENT

(1.) THE Arbitration and Conciliation is a part of Alternative Dispute Resolution (ADR) Mechanism. By filing an application under Section 11 of Arbitration and Conciliation Act, 1996 (for short, "1996 Act"), the applicant has prayed for appointment of Arbitrator to decide the dispute.

(2.) IT is the case of the applicant that there exists a dispute, for which a legal notice dated 28/09/2011 (Annexure-R/2) was issued to the other side to appoint an Arbitrator in consonance with clause 24 of the Contract. On the other side, the stand of the respondents is that notice does not indicate as to what is the dispute and what claim is made by the applicant.

(3.) I have heard learned counsel for the parties at length and perused the record.