SURENDRA SURANA Vs. MOHD INAMULLAH

JUDGEMENT

(1.) HEARD .

(2.) BY this application under Section 11 (6) of the Arbitration and Conciliation Act, 1996 (for short 'the Act'), the applicants have prayed for appointment of Sole Arbitrator for adjudication of dispute between the parties.

(3.) BRIEF facts necessary for disposal of this application are that the applicants and the non applicants have entered into an agreement and created a partnership firm and also agreed for arbitration in case of dispute. Clause 18 of the agreement relating to arbitration clause reads thus,