MAHESH CHAND KHANDELWAL Vs. DELHI HARDWARE STORES

JUDGEMENT

(1.) Petitioners seek appointment of the Arbitrator and reference of disputes to the Arbitral Tribunal pursuant to the partnership deed dtd. 17/1/2019.

(2.) The to Petitioners and respondent no. 2 are partners of respondent no. 1 concern.

(3.) Learned Senior Counsel for the petitioner submits that certain disputes have arisen consequent to which the disputes need to be referred to the Arbitral Tribunal.