RAHUL SOMANI S/O SHRI PAWAN KUMAR SOMANI, AGED ABOUT 32 YEARS Vs. RAMGOPAL SOMANI S/O LATE SHRI GANESH NARAYAN, AGED ABOUT 53 YEARS

JUDGEMENT

(1.) Heard.

(2.) The present is an application under Sec. 11(6) read with Sections 12, 14 & 15 of the Arbitration and Conciliation Act, 1996 (for short "the Act, 1996") for termination of mandate given to the Arbitrator Mr. Sajjan Agrawal and thereafter, appointment of an Arbitrator to substitute him, for adjudication of the dispute between the parties.

(3.) At the outset, learned counsel for the respondents have raised preliminary objection regarding maintainability of the petition on the ground that the jurisdiction to terminate the mandate is with the principal Civil Court of original jurisdiction and not with the High Court.