KOMIRISHETTY SHRAVANI Vs. INDANA GEETHA

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 Ms. Zainab Khan, learned counsel, representing Mr. S. Nagesh Reddy, learned counsel for the Applicant and Mr. N. Rishi Kumar learned counsel appearing for the Respondents.

(3.) Contentions of the Applicant: