MUNISHWAR NATH BHANDARI,J. - (1.) The applicants have filed an application under Sections 10 and 11 of the Arbitration and Conciliation Act, 1996 (for short "the Act of 1996"?) for appointment of an independent Arbitrator. Brief facts of the case :
(2.) A partnership deed was executed by the parties on 01st October, 2014. It was after change of partners from time to time.
(3.) After the partnership deed, disputes arose between the partners. To resolve it, a mutual settlement was made on 18th March, 2016. After settlement, the partners started working in the defined areas. Therein, again disputes arose, as the burden was cast on the applicant for payment of loan of a work assigned to the other partner. He gave a legal notice on 30th September, 2017 to disassociate him from the work assigned to the other partners. It was for the reason that huge loan was taken and repayment was claimed from the applicant, being partner of the firm, despite division of work. A public notice was also sent to disassociate from the work given to the other partners.;