VISHAL BHAVAN UNREGISTERED PARTNERSHIP FIRM REPRESENTED BY ITS PARTNER H N JAYAPRAKASH Vs. H N JAYASHANKAR.S/O LATE H NAGESHA RAO

JUDGEMENT

(1.) Mr.Sunil S. Rao, learned counsel for the petitioners.

(2.) The writ petition is admitted for hearing. With consent of the parties, the same is heard finally.

(3.) In this petition under Section 11(6) of Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act' for short) petitioners seeks appointment of an Arbitrator to adjudicate the dispute between the parties.