JUDGEMENT
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(1.) Heard learned counsel for the petitioner.
(2.) None appears on behalf of the respondent. However, reply to the application has been filed on behalf of the respondent.
(3.) This application under Section 11 of the Arbitration and Conciliation Act, 1996 has been filed by the applicant seeking appointment of an Arbitrator for adjudication of certain disputes which have arisen between the parties.;
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