RIDDHI SIDDHI FOODS Vs. MAHARAJ NEGI

JUDGEMENT

(1.) None appears for respondent. Respondent had appeared in person on 3/2/2022 and sought time to engage and counsel and assist the Court. However, on 14/3/2022, none appeared for the respondent. On 14/3/2022, this Court had noticed that reply had also not been filed by respondent. Even today none appears for the respondent despite pass over and even reply has not been filed.

(2.) In the above circumstances, Respondent is proceeded ex-party and petition is taken up for consideration ex-party.

(3.) Petitioners have invoked arbitration in terms of partnership agreement dtd. 13/10/2016, entered into between petitioners, respondent and Mr. B. Rajagopalan, who has retired from the partnership and a Deed of Retirement dtd. 31/12/2019 has been executed by all the partners i.e., petitioner, Mr. B. Rajagopalan and the respondents.