A.A. MOHAMMED NIZAM Vs. K. SUBAIDA

JUDGEMENT

(1.) Petitioner and the respondents had formed a partnership, and Annexure-A is the partnership deed dtd. 29/6/2019. There arose disputes between the parties. Annexure-A provides for resolution of disputes by arbitration. Parties were unable to arrive at a consensus regarding the appointment of an Arbitrator. It is accordingly that the Arbitration Request has been filed under Sec. 11 of the Arbitration and Conciliation Act, 1996.

(2.) Counter affidavit has been filed denying the allegations raised in the Arbitration Request.

(3.) Heard learned counsel on either sides.