SUPRATIK DEY Vs. NILOTPAL DEY

JUDGEMENT

(1.) This order will dispose of both Arb. Pet. Nos.15 and 16/2018. Heard Mr. J.I. Borbhuiya, learned counsel for the petitioners in both the petitions and Mr. D Mazumdar, learned Senior Counsel for respondents in both the petitions.

(2.) Both the petitions have been filed under Section 11 of the Arbitration and Conciliation Act, 1996 for appointment of Arbitrator for arbitrating the dispute between the petitioners and respondent Nos.1, 2 and 3.

(3.) Both the petitions arise out of the same partnership deed. However, in Arb. Pet. No.15/2018, cause of the dispute pertains to South Point English Medium Institute, Silchar whereas in Arb. Pet. No.16/2018, the discord pertains to Hemangini Dey (Memorial) Junior Science College, also situated at Silchar.