MUKUL BAHL Vs. RANJAN MITTAL

JUDGEMENT

(1.) Heard Shri Vibhor Vardhan, Advocate assisted by Shri Tungesh Pandey, Dr. Shipra Tripathi, Gayatri Singh, Ajeet Kumar Yadav and Harsh Vardhan learned counsel appearing on behalf of the petitioners and Shri Ashish Kumar Singh, Advocate assisted by Shri Satya Prakash Tiwari, learned counsel appearing on behalf of the respondents.

(2.) The petitioners have invoked the supervisory jurisdiction of this Court under Article 227 of the Constitution of India assailing the order dtd. 13/1/2025 passed by Commercial Court No.1, Lucknow in Arbitration Case No.132/2020 whereby an application preferred by the petitioners purporting to be under Order VII Rule 10 C.P.C., has been rejected.

(3.) The submission of learned counsel for the petitioners is that a partnership firm was constituted on 15/3/2012 with Anil Mayor, HUF through its Karta Anil Mayor and Ranjan Mittal. The business of the firm was to be conducted under the name and style of 'Mayor Constructions'. The said partnership Deed in Clause 17 contained an Arbitration Clause to the effect that "any dispute between the parties would be resolved through arbitration."