RAVI KRISHAN KAPUR,J. - (1.) This application is filed under Section 34 of the Arbitration and Conciliation Act, 1996 ('the Act') challenging a decision dated 23.12.2020 passed by the Arbitrator ('the impugned order'). By the impugned order the Arbitrator has dismissed an application filed by the petitioners under Section 16 of the Act.
(2.) The disputes between the parties arise out of an arbitration clause contained in a partnership deed dated 28 October, 1987. By an order dated 17th December, 2019, passed in AP No. 449 of 2019, this Court had appointed a Sole Arbitrator to adjudicate the disputes by and between the parties arising out of the aforesaid partnership deed.
(3.) Pursuant to directions, the Sole Arbitrator entered upon reference and directed the parties to file their pleadings.;