BRIJESH KHARBANDA Vs. MUKESH SHARMA

JUDGEMENT

(1.) This Application has been filed by the applicant under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of an Arbitrator to resolve the dispute between the parties arising out of Partnership Agreement Annexure P-1, dt. 9/12/2019.

(2.) Clause 22 of the said Agreement contains the Arbitration Clause.

(3.) The applicant got issued a legal notice to the respondent on 14/6/2023 invoking the said Arbitration Clause and demanding a sum of Rs.1.35 crores with interest at the rate of 12% per annum, and proposing the name of a Senior Advocate as an Arbitrator, to which a reply has been given by the respondent, denying the liability and also proposing the name of a retired District and Sessions Judge, as an Arbitrator.