SUNITA CHAUDHARY Vs. KANTA CHAUDHARY

JUDGEMENT

(1.) THIS is a petition under section 11 of the Arbitration and Conciliation Act, 1996.

(2.) IT has been stated that petitioner and respondents entered into an agreement to run hotel business in the premises of hotel Pankaj, Circular Road, Timber House, Shimla. The parties have executed partnership deed dated 1.4.2002. It has been alleged that share of petitioner in the partnership is 30%, whereas the shares Whether the reporters of the local papers may be allowed to see the Judgment?Yes of respondents No. 1 and 2 is 35% each. The husbands of the parties are brothers.

(3.) IT has been stated that petitioner issued notice dated 17.3.2012 to respondents requesting them to refer the matter to the arbitrator as per arbitration clause mentioned in the partnership deed. The petitioner even suggested the name of Mr. J.S. Bhogal, Advocate as sole arbitrator for arbitration. The learned counsel for the petitioner has stated that reply was given by the respondents after one month. The submission has been made for appointment of arbitrator.