HAZRAT MAULANA ARSHAD MADANI Vs. MAULANA QUARI

JUDGEMENT

(1.) THIS is an application filed by defendant no.1 under Section 5 read with Section 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to in short as 'the Arbitration Act). The only relief that the defendant no.1 has sought is as follows :-

(2.) BRIEFLY , the facts in so far as those, which are relevant for the purposes of disposal of this application, are as follows :

(3.) IT is in the background of the aforesaid broad facts that the present suit was moved by plaintiff no.1 on 19.09.2008.