PRADIP KUMAR GANERIWALA Vs. M/S EXCHANGE

JUDGEMENT

(1.) The instant application is filed by the defendant nos. 1 to 4 under Sec. 8 of the Arbitration and Conciliation Act, 1996, to refer the parties to arbitration for the purpose of adjudication of the pending disputes complained of, by the plaintiff.

(2.) The plaintiff has filed the suit against the defendants praying for the following reliefs:

(3.) On 23rd of August, 1994, the plaintiff and the defendant no.2 entered into a Partnership Deed for the business under the name and style of M/s. Exchange with effect from 4/8/1994 having equal shares in the said business. The partnership business dealing with petroleum products as supplied by the defendant no. 5, namely, Bharat Petroleum Corporation Limited and the defendant no.1 is referred to as dealer/ retail outlet of the defendant no.5.