MAHESH PATEL Vs. YASHWANT NETRAM

JUDGEMENT

(1.) Heard.

(2.) This application under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (in short the Act of 1996") has been filed by the applicant, one of the partners of a partnership firm M/s. P. N. Builders and Developers, for appointment of Arbitrator to settle the dispute between the parties.

(3.) The case of the applicant is that a partnership deed dtd. 15/7/2010 was executed between the applicant and the non- applicants in the name and style of M/s. P. N. Builders and Developers. The aforesaid partnership firm was formed for the purposes of dealing in lands and immovable properties, buying, selling and developing the same, and for other allied purposes.