SHAKUNTALA VASANT AGARWAL Vs. FIVE STAR POULTRY FARM

JUDGEMENT

(1.) Heard finally, by consent.

(2.) By the impugned order, the Ad hoc District Judge-1, Sangli has allowed the appeal under section 37 of the Arbitration and Conciliation Act, 1996 (for short, "the Act") which was against an order passed by the Civil Judge, Junior Division, Miraj in Regular Civil Suit No. 303 of 2002 refusing to appoint an Arbitrator in a dispute among the partners of the partnership firm.

(3.) In the present case, an application for appointment of Arbitrator, was filed by the plaintiffs themselves, though there was no such objection or application, filed by the defendants at appropriate time and/or at any point of time.