D. RAVINDER REDDY Vs. C. GEETHANJALI

JUDGEMENT

(1.) The present Arbitration Application is filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereinafter 'the Act, 1996') for appointment of a sole arbitrator to resolve the disputes between the parties.

(2.) Heard Mr. Kishore Rai, learned counsel for the Applicant and M/s. Joshi Law Chambers, learned counsel for the Respondents.

(3.) Contentions of the Applicant