BLUE WHALE LOGISTICS Vs. CHANCHAL KANWAR

JUDGEMENT

(1.) THIS application has been filed under Order XIV Rule 8 of O.S.Rules r/w Section 8 of the Arbitration and Conciliation Act, 1996, for directing the parties to refer the dispute, which is the subject matter of the suit, in C.S.No.471 of 2011 to arbitration as per Clause-20 of the Partnership Deed dated 12.12.2008.

(2.) THE plaintiff / non applicant filed a suit for dissolution of the 1st defendant firm M/s.Blue Whale Marine Services and for a decree for a sum of Rs.21,67,500.00 (Rupees Twenty One Lakhs Sixty Seven Thousand and Five Hundred only), being the share capital of the plaintiff. The prayer is also to render true and proper accounts of the Firm.

(3.) THE Partnership Deed also stipulates that any partner may retire from the partnership on giving not less than three months' notice in writing to the other partners of his intention in that behalf, and the partner so giving notice shall cease to be a partner in the partnership business on the expiry of such notice period.