ANKIT VIJAYKUMAR KHANDELWAL Vs. AARTI RAJKUMAR KHANDELWAL

JUDGEMENT

(1.) With consent, heard fnally at the stage of admission.

(2.) Challenge in this application under Section 115 of the Civil Procedure Code, 1908 (CPC) is to the order dated 21/08/2019 passed by learned Judge, City Civil Court for Greater Bombay dismissing the Notice of Motion No.2094 of 2017 for referring the parties to arbitration.

(3.) The Respondent is the Plaintif and the Applicant is the Defendant in a suit for dissolution of Partnership frm and rendition of accounts and shall be hereinafter referred to as the 'Plaintiff and 'Defendantf respectively.