PINKY JAIN Vs. AMEYA UNIVERSAL PROJECT PRIVATE LIMITED

JUDGEMENT

(1.) This intra court first appeal impugns the order-cum-judgment dated 1st Dec., 2016 in CS (OS) No. 624/2013 and connected applications.

(2.) The impugned order refers and quotes Sec. 69 of the Partnership Act, 1932 which reads as under:-

(3.) Thereafter, the impugned order records as under:-