DHARMENDER VERMA Vs. TAKEN DAS CHABBRA

JUDGEMENT

(1.) Arbitration Petition No.954/2021 has been filed by Sh. Dharmender Verma seeking reference of the disputes with Mr. Taken Das Chhabra both of whom are partners of a partnership firm named Envirozone Instruments & Equipments. Reference of disputes to arbitration is sought in terms of the Deed of Partnership dtd. 1/4/2017.

(2.) Arbitration petition No.182/2022 is filed by Mr. Taken Das Chhabra seeking reference of disputes emanating from the same partnership deed. Even though said petitioner has impleaded certain third parties to the petition who are not party to the partnership deed, learned counsel for the petitioner submits that he is restricting his relief to reference of disputes to the Arbitral Tribunal qua the partners only.

(3.) He submits that other parties were impleaded on account of the fact that there is some breach by the respondent No.1 of the partnership deed and diversion of business to third parties. He however, submits that he reserves the right to file appropriate proceedings against the third parties and to raise the claim before the Arbitral Tribunal of damages for the alleged breach by respondent No.1 and accordingly restricts his prayer to reference of disputes only qua respondent No.1 to the arbitral tribunal.