RAKESH KUMAR JINDAL Vs. ASHOK KUMAR JINDAL

JUDGEMENT

(1.) The Court: In this application under Section 9 of the Arbitration and Conciliation Act, 1996, post award, the petitioners seek directions with regard to the protection, preservation of an immovable property forming the subject matter of the arbitration The parties to the proceedings were partners of a partnership firm. Disputes and difference arose between the parties with regard to such partnership firm. Such disputes and difference were referred to arbitration. Learned Arbitrator made and published the award dated December 23, 2019. The parties to the award filed application under Section 34 of the Arbitration and Conciliation Act, 1996 challenging the award.

(2.) The fact that the immovable property concerned is the subject matter of the arbitration is not disputed.

(3.) The shares of the parties in respect of such immovable property are not disputed.