RUKMINI DEVI Vs. ARYAN FLAVORS

JUDGEMENT

(1.) Petitioner No. 1 Rukmini Devi has since expired. It is stated at the Bar that her legal heirs, namely petitioner no.2 Ratna Devi; petitioner no.3 Pushpa Devi, petitioner no.4 Amit Kumar and petitioner no.5 Pritam Kumar, are already on record and the right to sue survives upon the remaining petitioners. Registry to make necessary correction in the memo of parties.

(2.) The instant petition stands filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an arbitrator for adjudication of the disputes inter se the parties.

(3.) Parties entered into an agreement to constitute a firm vide Partnership Deed dtd. 1/7/2016 by the name M/s Aryan Flavours. Clause 15 thereof, provides a mechanism for resolution of the disputes through arbitration.