ASHISH AGRAWAL Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) This application under Section 11 (5) of the Arbitration and Conciliation Act, 1996 ('the Act, 1996') has been filed by the applicant seeking appointment of sole arbitrator for resolution of dispute between the applicant and the respondent company.

(2.) It is inter alia indicated in the application that vide dealership agreement dated 10/11/2012 entered into between the respondent company and the applicant, the applicant was appointed/authorized as dealer to sell the products of the company and provide after sale service to the two wheelers from its showroom and workshop at Udaipur.

(3.) By e-mail dated 15/11/2016, the applicant resigned from the authorized dealership of the respondent company and sought help in disposing of the pending stock of vehicles, parts and accessories and compensate the applicant for the loss it incurred.