DWARKADAS HIMATLAL SHAH Vs. GIRISHBHAI HIMATLAL SHAH

JUDGEMENT

(1.) Heard Mr. J.F. Mehta, learned advocate appearing for the petitioner and Mr. Saurabh Mehta, learned advocate appearing for the respondents.

(2.) By way of present petition, the petitioner herein has challenged the order dtd. 16/12/2022 passed below Exh.34 by the City Civil Court, Ahmedabad. The respondent No.1 preferred application under Sec. 8 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') in Civil Suit No.670 of 2022 preferred by the petitioner herein praying to the competent Court to refer the matter to the Arbitrator in view of clause 17 of one Memorandum of Understanding (for short 'MOU') dtd. 25/8/2016 executed between the father of the petitioner, father of the respondent No.1 and respondent No.2 himself.

(3.) The brief facts leading to the filing of the present petition read thus: