SRIPRAKASH TEWARI Vs. SHIMA BUILDERS PVT LTD

JUDGEMENT

(1.) This petition is filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 for the appointment of an arbitrator.

(2.) Notice has been served upon all the respondents but despite this, there is no appearance on their behalf. Even on the last date of hearing, that is, 19th November, 2010 there was no appearance on behalf of any of the respondents. Even today, the matter was called out twice but there is no appearance on behalf of any of the respondents. No reply has been filed opposing this petition.

(3.) At this stage, it may be noted that the petitioner is pressing this petition only in so far respondent Nos. 1 and 2 are concerned.