K K CHHIBBER Vs. DEVINDER SHARMA

JUDGEMENT

(1.) This petition has been filed under sub-section (6) of section 11 of the Arbitration and Conciliation Act, 1996 for appointment of arbitrator in terms of para 11 of partnership deed dated 11.10.1993.

(2.) "Key facts" necessary for the adjudication of this petition are that partnership deed was executed between petitioner and respondent No.2 on 11.10.1993. Clause 11 whereof reads as under:

(3.) Petitioner has served a legal notice upon respondent No.1 on 9.1.2013 for appointment of an arbitrator since dispute has arisen between the parties. The same was replied by respondent No.2 on 28.1.2013.