AIR 2019 KARNATAKA 97 ::2019 (2) AKR 1

Karnataka High Court

Hon'ble Judge(s): Alok Aradhe , J

Arbitration and Conciliation Act (26 of 1996) , S.11(6)— Partnership Act (9 of 1932) , S.69(3)— Application for appointment of arbitrator - By unregistered partnership firm - Arbitration proceedings do not fall within purview of expression 'other proceeding' as used in S. 69(3) of Partnership Act - Application for appointment of arbitrator, maintainable. AIR 1964 SC 1882, AIR 2016 SC 3116, 2015 AIR SCW 5457, Foll. (Para 9 10)