SHRI JAI BHAGWAN GARG Vs. RAM KUMAR GUPTA

JUDGEMENT

(1.) IA No.2370/2007 Costs are stated to have been deposited. There is no reason to vary the order dated 13.2.2007.

(2.) Dismissed. IA No.6534/1994 (u/S 30 and 33 of the Arbitration Act, 1940)

(3.) A partnership firm known as M/s. Devendra and Company was constituted in which there were four partners " Mr. Jai Bhagwan, Mr. Ram Kumar Gupta, Mr. Devender Lal Gupta and Ms. Payal Gupta. Ms. Payal Gupta is the daughter-in-law of Mr. Devender Lal Gupta. Some disputes apparently arose in the running of the business of the firm and in terms of a writing, all pending disputes were referred to the sole arbitration of Lala Kanwar Bhan whose decision was agreed to be final and binding between the partners. It may however be noticed that this writing is not signed by Ms. Payal Gupta.