DEVINDER KHOSLA Vs. ANIL KHOSLA & ANR

JUDGEMENT

(1.) Cm Nos. 48154-48155/2018

(2.) The facts as noted from the record are that the parties herein are brothers, who are carrying joint partnership business. A dispute arose between them and accordingly they entered into an arbitration agreement dated February 05, 2016. The arbitration proceedings initiated resulted in an interim award dated March 08, 2006. The relevant extract of the same is reproduced below: -

(3.) The appellant challenged the award by way of a petition under Section 34 of the Act being OMP No. 320/2006. On July 24, 2006, the following directions were passed with the consent of the parties:-