DEVINDER KHOSLA Vs. ANIL KHOSLA & ANR

JUDGEMENT

(1.) I.A. No.13592-93/2018 (Exemption)

(2.) To answer the above issue, the history of the litigation between the parties will have to be considered.

(3.) The parties to the petition are brothers who were carrying out Joint Partnership Businesses. As disputes arose between the parties, the parties entered into an Arbitration Agreement on 05.02.2006 which is reproduced hereinbelow: