RAJENDRA DORIAN PUNJ Vs. S P PUNJ

JUDGEMENT

(1.) This is a petition under Section 11 of the Arbitration and Conciliation Act, 1996 ('Act') seeking the appointment of an Arbitrator to adjudicate the disputes between the Petitioner and the Respondent.

(2.) The Petitioner states that he is the son of late Shri V.P. Punj who by virtue of his Will dated 8th April 2005 had bequeathed all his assets, business and interests in favour of the Petitioner including entitlement of his claims against the Respondents.

(3.) The Petitioner states that Respondent Nos. 1 to 3 are brothers of father of the Petitioner and Respondent No. 4 is the son of Respondent No. 2. Respondent No. 5 is a company managed, run and controlled by Respondent Nos. 2 and 4 who either directly or indirectly holds its majority shares.