RAKESH Vs. IRSHAD HUSSAIN WANI & CO

JUDGEMENT

(1.) Heard Mr. Ratish Mahajan, learned counsel for the petitioner and Mr. Bari Abdullah, learned Advocate for the respondent at length and perused the record.

(2.) The present petition has been filed by the petitioner seeking appointment of Arbitrator under Sec. 11 of the J&K Arbitration and Conciliation Act, 1996, to resolve the dispute that has arisen between the parties. The petition was dismissed for want of prosecution by this court on 28/10/2020. However, the same on laying motion was restored to its original number vide order dtd. 8/2/2021.

(3.) The facts, as alleged by the petitioners, which necessitated the filing of this arbitration petition, are as follows: