RAGHUNATH SINGH Vs. BRICMOR INFRA PROJECTS PRIVATE LIMITED,

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. Vivek Jain learned counsel for the Applicants and Mr. Shyam S. Agarwal learned counsel for the Respondent. Perused the record.

(3.) Contentions of the Applicants:-