HEMANT D. SHAH HUF Vs. CHITTARANJAN D. SHAH HUF

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) By the present Application filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 ("the Arbitration Act"), the Applicant seeks the appointment of a sole Arbitrator by invoking the arbitration clause contained in the Deed of Partnership dtd. 9/12/1985, in relation to the disputes that have arisen between the Applicant and the Respondents.

(3.) The Applicants have commenced fresh arbitral proceedings against the Respondents pursuant to the Order of this Hon'ble Court dtd. 15/10/2019, whereby the Arbitral Award dtd. 15/4/2016 was set aside under Sec. 34 of the Arbitration and Conciliation Act, 1996.