JATIN KANUBHAI DHOLAKIYA Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This petition is filed under Sec. 11(6) of the Arbitration and Conciliation Act , 1996, seeking for appointment of an arbitrator.

(2.) Heard, the arguments of Shri. K.G. Sukhwani, learned Counsel appearing for the Petitioner and Ms. Dimple Thaker, learned Counsel appearing for the Respondent.

(3.) Petitioner is a propriety concern, carrying on the business of building, furniture and engineering in civil, electrical and air conditioning and furniture.