Ajay Rastogi, J. - (1.) INSTANT arbitration application has been filed u/S. 10 & 11 of the Arbitration & Conciliation Act, 1996 for appointment of Arbitrator.
(2.) THE salient facts, which are relevant for the present purpose, as referred in the arbitration application, are that M/s. Sualal Murlidhar, a partnership firm, entered into partnership on 13.05.1957 and the partnership was reduced into writing on 18.11.1990. The partnership firm M/s. Sualal Murlidhar, as alleged, purchased a shop whose present number is 295 and municipal number is 9/999 and situated at Chandpole Bazaar on the southern line. The shop is situated at S. No. 5, which runs from staircase of the Tilak Mandir from Chhoti Chopar to Chandpole Bazaar, Jaipur.
(3.) INITIALLY , the partnership firm was between the following six persons: - - "(1) Shri Gajanand Bhalla S/o. late Shri Murlidhar Bhalla. (2) Shri Jagdish Narain Bhalla S/o. Shri Kaluram Bhalla. (3) Shri Puran Mal Somani S/o. late Shri Hardev Somani. (4) Shri Chandan Mal Somani S/o. Rameshwar Lal. (5) Smt. Nirmala Devi Maroo W/o. Shri Madan Lal Maroo. (6) Shri Murari Lal Maroo S/o. late Shri Hari Prasad Maroo.";