BHARAT CHUGH Vs. M C AGRAWAL HUF

JUDGEMENT

(1.) This petition, under Ss. 14 and 15 of the Arbitration and Conciliation Act, 1996 ("the 1996 Act"), seeks termination of the mandate of the learned arbitrator presently in seisin of the disputes between the parties.

(2.) The limited issue in controversy is whether the learned arbitrator is coram non judice, on the ground that his appointment has been made in violation of the provisions of the 1996 Act.

(3.) The contractual relationship between the petitioner and the respondent consisted of an agreement dtd. 25/1/2020, followed by a supplementary agreement dtd. 20/6/2020.