ASISH SUTRADHAR Vs. PARIMAL KUNDU

JUDGEMENT

(1.) Affidavit of service filed by the applicant reveals that the respondent has duly been served twice.

(2.) This application under Sec. 11 of the Arbitration and Conciliation Act, 1996 has been filed by the applicant for appointment of arbitrator to resolve dispute between the parties.

(3.) Learned Counsel for the applicant has pointed out that the development agreement dated 12th of March, 2017 annexure 'A' was executed between the parties which contains following arbitration clause: