- (1.) Heard Sri R.C. Singh learned Counsel for the applicant and Sri Ashwani Kumar Misra learned Counsel appearing on behalf of the respondent Ghaziabad Development Authority (hereinafter referred as GDA).
(2.) This application has been moved by the applicant M/s. Shree Joints International (P) Ltd. with a prayer that an arbitrator be appointed to settle the dispute between the applicant and the respondent GDA.
(3.) The facts as stated in the application supported with the affidavit are that the applicant and the GDA entered into a memorandum of understanding for construction of ten storied two room apartments Block No. 10 and 11 as Alakhnanda and Bhagirathi at Vaishali Sahibabad-Ghaziabad and another related pocket development work.;