RAJENDRA IRON MART Vs. BRAJENDRA KHANDELWAL

JUDGEMENT

(1.) The petitioners have filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter the 'A&C Act') impugning an arbitral award dtd. 31/1/2019 (hereinafter the 'impugned award') delivered by an Arbitral Tribunal constituted of a Sole Arbitrator (hereinafter the 'Arbitral Tribunal').

(2.) The impugned award was rendered in the context of disputes that had arisen, essentially, between the petitioners and respondent no.1 (Sh. Brajendra Khandelwal - hereinafter referred to as 'BK'). According to the petitioners, BK and respondent no.3 (Smt Ravi Bala Mathur, since deceased) had retired from the firm, Rajendra Iron Mart (hereinafter the 'Firm') in terms of the Retirement Deed dtd. 19/1/2010. Whilst respondent no.3 did not dispute that she had retired from the Firm, BK claimed that he continues to be a partner in the Firm.

(3.) The disputes, essentially, centre around the question whether BK had retired from the Firm with effect from 19/1/2010.