JAYANT CHAURASIA Vs. ANUP KUMAR CHAURASIA

JUDGEMENT

(1.) This is an application under Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') seeking appointment of a sole arbitrator to arbitrate all disputes and differences which have arisen between the parties in relation to the partnership agreement dated April 25, 1997.

(2.) The relevant facts necessary for the determination of this application are as follows:

(3.) The counsel appearing on behalf of the petitioner has made the following arguments :