RAJAT MATHUR Vs. SHAHZAD BAHADUR

JUDGEMENT

(1.) I have heard the learned Counsel for the parties.

(2.) The grievance of the petitioner is rejection of application under Order 13 Rule 2, CPC.

(3.) 3.1.It is submitted that the documents relating to the counter claim have already been admitted some documents and authenticity of those documents could not be doubted. These documents relate to creation of initial partnership, and would establish that the partnership has been dissolved from time to time by mutual consent and by which act alone is to be dissolved.