YASH MAHENDRA GALA Vs. YS ENTERPRISE

JUDGEMENT

(1.) There are disputes within the Gala and Chheda families. These pertain to six partnership frms. Five of these frms are in arbitration before a learned Advocate of this court. A sixth frm exists but is not (yet) in arbitration; an application under Section 11 of the Arbitration & Conciliation Act , 1996 was made and withdrawn.

(2.) All three petitions are for extension of time under Section 29- A of the Arbitration Act.

(3.) In view of the order that I propose to pass today, I believe it is frst necessary to consider this section briely. Section 29-A reads thus: