BAI KISHAN GUPTA Vs. AJAY KUMAR

JUDGEMENT

(1.) JUDGMENT , J. -

(2.) M/s. Gupta Sales Corporation was a partnership firm constituted by petitioner and respondents 1 to 4. The partners were carrying on the business of manufacturing of plastic goods etc. at A-106, Wazir Pur Industrial Area. Delhi. The partners dissolved the said firm w.e.f. 31st March 1984. There arose certain difficulties regarding distribution of the assets of the firm. Consequently by a deed of reference dated 4.5.1984 the partners appointed Shri Harish Kumar Sood, Advocate as the sole Arbitrator and referred the following matters to him for arbitration.