PAWAN KUMAR JAIN Vs. PARDUMAN JAIN

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner under Articles 226 & 227 of the Constitution of India aggrieved by an order dated 30th July, 2003 whereby the learned Arbitral Tribunal was pleased to direct his impleadment as a party to the arbitration proceedings even though he was not a party to the arbitration agreement.

(2.) THE facts giving rise to the present petition are within a narrow compass. To the extent that the same are not disputed and are necessary, the same are set out hereunder.

(3.) CLAUSE 12 of the partnership deed relevant for the purposes of adjudicating the issues raised in the present writ petition reads as under: