MOHAN LAL FATEHPURIA Vs. M/S BHARAT TEXTILES

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed against an order dtd. 22/4/2025 by Delhi High Court by which it has declined substitution of a sole arbitrator but has extended his mandate under Sec. 29A(6) of the Arbitration and Conciliation Act, 1996 (hereinafter, referred to as the 'Act') for a further period of four months.

(3.) The appellants who are husband and wife, along with respondent nos. 2 to 4 executed a partnership deed dtd. 18/5/1992 which contained an arbitration clause. M/s. Bharat Textiles namely, respondent no.1, was registered on 5/1/2007 as a partnership firm. Upon disputes having arisen, the High Court by a common order dtd. 13/3/2020, passed in two arbitration petitions filed by the appellants, appointed Mr. Anjum Javed, Advocate as a sole arbitrator. The High Court directed that a sole arbitrator shall be entitled to fee as per the Fourth Schedule to the Act.