ADESHWAR INFRASTRUCTURES Vs. AMRA RAM KUMAWAT

JUDGEMENT

(1.) The present application under Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act of 1996') has been preferred for appointment of an independent and impartial sole arbitrator.

(2.) The facts as submitted in the application are as under:

(3.) No reply to the application has been filed on behalf of the non-applicant.