ARINDAM SINHA, J. - (1.) The Court: This arbitration petition has been made for appointment of sole Arbitrator under section 11, Arbitration and Conciliation Act, 1996. Ms. Malini Chakravorty, learned Advocate appears on behalf of petitioner and draws attention to letter dated 12th April, 2018, in which her client after having said many things had also requested as follows: "You are, therefore, requested to kindly issue suitable instruction for refund of L.D. amount and encashed bank guarantee amount. Alternatively kindly appoint an Arbitrator to adjudicate the matter as per mutually agreed terms of contract and as per the Arbitration and Conciliation Act amended w.e.f.23.10.15."
(2.) She submits, by reminder letter dated 13th July, 2018, her client further said as follows: "Kindly refer to our letter no. CMI/SKC/SIG/ER-O-4657 dated 12.04.18 (Copy enclosed for ready reference) sent by speed post and received by your office on 19.04.18. We have not received any reply from you so far.
(3.) It is very obvious from above letter that we have disputed levy of L.D. and arbitrary encashment of bank guarantee.;