I.P. Mukerji, J. - (1.) This is an application under Section 9 of the Arbitration and Conciliation Act, 1996.
(2.) The petitioner claims to be a shareholder and director of the respondent no.4 company, the respondents no.1, 2, and 3 being other such shareholders and directors.
(3.) The respondent no.4 is more or less a family company.;