SOBHA LIMITED Vs. NAVA VISHWA SHASHI VIJAYA

JUDGEMENT

(1.) Heard counsel for the petitioner and perused the record.

(2.) The Civil Miscellaneous Petition is filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator to adjudicate the dispute that has arisen between the petitioner and respondents as per clause 11 of the Work Order dtd. 15/1/2014 (Annexure-'A').

(3.) The facts of the case in brevity are that the 1st respondent approached the petitioner and informed that it is interested in entrusting design and construction of residential building work at No.25, 15th Main Road, 10th Cross, RMV Extension, Bangalore, on a plot. Accordingly 1st respondent issued Work Order dtd. 15/1/2014 in favour of the petitioner. It is alleged that the respondents also entrusted to the petitioner the work of carrying out residential building construction work at their Plot No.32-33, Road No.11, Next to M.P. Rajagopal House, Film Nagar, Jubilee Hills, Hyderabad and the petitioner agreed for the same.