R S GAMBHIR Vs. S S GAMBHIR

JUDGEMENT

(1.) This appeal has been preferred against the judgment of the learned Single Judge dated 21.12.2000 holding that the original petitioner/respondent is entitled to seek a reference to arbitration of certain disputes between the parties and to that extent allowed arbitration application AA 61/96.

(2.) Before naming the Sole Arbitrator, the learned Single Judge deferred the matter for two weeks, for ascertaining whether the parties would be agreeable to name a person of their mutual choice.

(3.) Before the matter could crystalise along those lines viz. of there being an agreed name, the present appeal was preferred by the appellant who was respondent before the learned Single Judge.