GAYATRI GRANITES Vs. SREI EQUIPMENT FINANCE

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is at the instance of the respondent in an Arbitration Proceeding being A.P. No. 146 of 2023 and is directed against an order dated June 26, 2025 passed by the learned arbitrator.

(2.) By the order impugned, the application for amendment of the Statement of Defence to introduce the prayer for counter claim stood rejected.

(3.) On an application under Sec. 11 of the Arbitration and Conciliation Act, 1996 (for short the "1996 Act") being filed, a former Judge of this Hon'ble Court was appointed as the sole Arbitrator.