OPUSKART ENTERPRISES Vs. KAUSHAL KISHORE TYAGI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 arises out of a partnership deed dtd. 27/6/2016 between the following person:

(3.) The partnership deed clearly narrates that the above parties intended to carry on the business of trading, import and export of books and any other businesses which the partners intended to deal with at its head office at 266 E/3/1C 2nd Floor, Ward No.2, Khasra No.1151/3, Mehrauli, New Delhi110030. The partners also agreed that the name of the partnership business would be known as M/s Opuskart Enterprises. The partnership came into effect from 27/6/2016 and as on date is also subsisting. The respective shares of the parties is contained in the partnership deed. Paragraph 12 of the partnership deed requires each of the partners to be just and faithful and render true accounts and full information relating to the firm to the other partners and also pay their separate private debts on their own. Relevant clause 12 is set out below: