REKHA SEBI Vs. ROSALIND JOHN

JUDGEMENT

(1.) Petitioner is a party to Annexure-A1 Partnership Deed. Respondents 1 and 2 are signatories to the Partnership Deed.

(2.) The petitioner states that the respondents have not furnished Financial Statement in respect of the Partnership after the year 2016. No share of income was paid to the petitioner.

(3.) The petitioner would state that in view of Annexure-A1 Partnership Deed, the petitioner sought appointment of an Arbitrator as per Annexure-A4 notice, which was issued on 3/1/2022. The respondents have not responded to the notice. Therefore, an Arbitrator may be appointed by this Court under the provisions of the Arbitration and Conciliation Act, 1994.