JUDGEMENT
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(1.)Learned Counsel for the applicant states that Interim Application (lodg) Nos.19325 of 2022 in Arbitration Petition No.290 of 2022 and Interim Application (lodg) No.19316 of 2022 in Arbitration Petition No.295 of 2022 are filed, praying for amendments in the petitions to implead the applicant who are the legal heirs of the deceased partners.
(2.)Leave to implead the legal heirs of Himanshu Shah and Janak Shah, the deceased partners. Amendment be carried out by tomorrow(21/6/2022). Reverification is dispensed with. Both the Interim Applications are accordingly disposed of.
(3.)Petition Nos.290 of 2022 and 295 of 2022 are filed under Sec. 9 of the Arbitration and Conciliation Act,1996 (for short 'the Act'). Application Nos.92 of 2022 and 94 of 2022 are filed under Sec. 11 of the Act.
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