SURESH G. PANCHMATIYA Vs. AZAR SAYED KHAZI

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The Application is under Section 11 of the Arbitration and Conciliation Act 1996. The disputes arise from a Partnership Deed dated 9th November 2009, and a Reconstitution of Partnership Deed dated 25th May 2017, as also a Reconstitution of Partnership Deed dated 27th January 2018.

(3.) There can be no dispute about these documents. The Respondent is absent. He has been consistently absent or seeking adjournments, as the previous orders clearly indicate. He has on previous dates said he had difficulty appointing an Advocate. Then he said that his Advocate was unable to join because he was not in Mumbai. On each occasion, I gave the Respondent sufficient time. It is not possible to continuously adjourn the matter in this fashion.