CHHABIL DASS AGARWAL Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. A. Moulik, learned Senior Counsel appearing for the petitioner and Mr. Sudesh Joshi, learned Additional Advocate General, Sikkim appearing for the respondents.

(2.) By this application under Section 11 of the Arbitration and Conciliation Act, 1996 the petitioner has prayed for appointment of an arbitrator.

(3.) It may be noted at the very outset that this application is not opposed by Mr. Joshi.