RADHESHYAM MUKATI Vs. GTL INFRASTRUCTURE LTD

JUDGEMENT

(1.) Heard.

(2.) None for the non-applicant, and the order-sheets reveal that on 18/3/2024, this Court had noted that nobody had appeared on behalf of non- applicant, hence, in the interest of justice, the non-applicant was given further four weeks time to file reply, failing which its right to file the reply was to be forfeited, and the application was to be heard on the basis of the documents filed on record. Since today also neither the counsel is present, nor the reply is filed, in view of the same, the application is heard finally.

(3.) This application has been filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 (in short 'the Act of 1996') for appointment of Arbitrator to settle the dispute between the parties.