ATUL AGRAWAL Vs. JAISHREE BANERJEE AND ANR

JUDGEMENT

(1.) The petitioner has filed this petition for review of the order dated 21.04.2016 passed in Arbitration Case No. 45 of 2013.

(2.) Learned Senior Counsel assisted by Smt. Pritee Khann, an Advocate appearing on behalf of the petitioner has contended that the earlier award was passed in regard to dispute which was between the petitioner and Mr. Ashish Banerjee and the present dispute is between the applicant and Smt. Jaishree Banerjee, hence the dispute is different.

(3.) It is further submitted by learned Senior Counsel that earlier the dispute was relating to finance and it was resolved by the award dated 11.06.2010. however, the agreement dated 14.12.2004 is still in existence and it has not been cancelled, hence if any dispute has arisen subsequently, it is obligatory on the part of the court to appoint Arbitrator.