HARDAYAL SINGH MEHTA Vs. JOGINDER SINGH MEHTA

JUDGEMENT

(1.) CM No.19836/2014

(2.) FOR the reasons stated, delay of 56 days in filing the appeal is condoned.

(3.) TO the extent necessary, the facts giving rise to the present petition are noted hereafter. It appears that five sons of Sardar Prem Singh Mehta entered into an arbitration agreement and sought reference of disputes by two arbitrators namely Justice Janki Nath Butt (retired) and Shri Sant Kirpal Singh Ji Maharaj relating to the following properties: -