RANDHIR KHOSLA Vs. SHARAN PARSHAD SURI

JUDGEMENT

(1.) JUDGMENT J. (Oral).-

(2.) PLAINTIFFS have filed this suit seeking dissolution of partnership and rendition of account of business which was being carried on in the name and style of M/s. R.S, Electric Works in which they claim that parties to the suit were partners. On 18th August, 1987 defendants/applicants appeared in the suit through counsel and stated that there is an arbitration clause in the partnership-deed and an application under Section 20 of the Arbitration Act has already been filed, and that they would be filling an application under Section 34 of the Arbitration Act.