SHRENIK JAYANTILAL JAIN Vs. ATHARVA REALTORS

JUDGEMENT

(1.) The Arbitration Application filed under Sub-sec. (6) of Sec. 11 of the Arbitration and Conciliation Act, 1996, seek appointment of the Sole Arbitrator, in the wake of a clause contained in the Partnership Deed dtd. 2/3/2010.

(2.) Heard the learned counsel for the Applicant and the learned counsel for the Respondent, who are at ad idem about the existence of the disputes between them and to the position which emerges from the Partnership Deed, that the disputes are to be resolved through an Arbitrator.

(3.) In the wake of aforesaid position, I deem it appropriate to exercise the powers and pass the following order :