KRISHAN GOPAL ARORA Vs. ROSHAN LAL ARORA

JUDGEMENT

(1.) -

(2.) THIS is a petition styled as one under Sections 5, 11 and 12 of the Arbitration Act, 1940 seeking removal of the respondent No. 2 from acting as an arbitrator and for an order setting aside the arbitration agreement.

(3.) FOR the foregoing reasons/the petition deserves to be allowed.