NAVIN KUMAR Vs. STANDARD RESTAURANT

JUDGEMENT

(1.) IA No. 3120/2000 is an application has been filed under Section 8 of the Arbitration Act, 1996 on the short ground that since there is admittedly an arbitration clause existing between the parties, therefore, according to the defendant/applicant, this Court has necessarily to refer the matter to arbitration in accordance with the said arbitration agreement as is existing between the parties.

(2.) Reliance has been placed upon Clauses 15 & 16 of the Partnership Deed which reads as under :

(3.) Reply has been filed by the plaintiff/non-applicant and rejoinder thereto by the defendant.