SURENDER KUMAR SINGHAL Vs. ARUN KUMAR BHALOTIA
LAWS(DLH)-2021-3-152
HIGH COURT OF DELHI
Decided on March 25,2021

SURENDER KUMAR SINGHAL Appellant
VERSUS
Arun Kumar Bhalotia Respondents




JUDGEMENT

Prathiba M. Singh, J. - (1.)This judgment has been pronounced through video conferencing. Brief Background
(2.)Disputes arose between two branches of one family - One led by Sh. Arun Kumar Bhalotia - Respondent No.1 and his family members consisting of his wife - Smt. Sunita Bhalotia- Respondent No.2 and two sons, namely, Sh. Anant Bhalotia and Sh. Ayush Bhalotia, (Respondents No. 3 and 4 respectively) and The second branch led by his brother - Sh. Gopal Kumar Bhalotia (Respondent No.5) and his family consisting of his wife - Smt. Sunita Bhalotia (Respondent No.6) and two children, namely, Smt. Smriti Bhalotia (Respondent No.7) and Sh. Anshul Bhalotia (Respondent No.8).
(3.)Cs(Os) 384/2017 titled Sh. Arun Kumar Bhalotia & Anr Vs. Sh. Gopal Kumar Bhalotia was filed before this Court, in which an application was moved by Respondent No. 5 (Sh. Gopal Kumar Bhalotia) under Section 8 of the Arbitration and Conciliation Act, 1996 (hereinafter 'the Act').


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.