NIRMAL CHANDRA PAUL Vs. JYOTSNA PAUL

JUDGEMENT

(1.) Heard Mr. S. K. Ghosh, learned counsel for the petitioners and Mr. AHMR Choudhury, learned counsel for the respondents.

(2.) This is an application under Section 11 of the Arbitration and Conciliation Act, 1996 (1996 Act) for appointment of arbitrator.

(3.) Petitioner Nos. 1 to 5 are the sons and daughter of Lt. Nehal Ch. Paul whereas petitioner Nos. 6 and 7 are the widow and son of late Nikhil Ch Paul.