ABHIJEET MAHENDRA DARVEKAR Vs. SAMPAD RABINDRANATH BISAL

JUDGEMENT

(1.) Heard.

(2.) This is an application for the appointment of an arbitrator for resolution of a dispute arisen between the parties.

(3.) It is the case of the applicants that the applicants and non-applicant No.1 had earlier floated a partnership firm in the name and style as 'Shreem Infratech'. The partnership business blossomed and grew fast as expected by them. The non-applicant No.1 therefore prevailed upon the applicants for having a fourth partner to handle the business operation of the firm smoothly. The non-applicant No.1, introduced the non-applicant No.2 to the applicants. He prevailed upon the applicants to induct non-applicant No.2 as a partner with them. Accordingly, the deed of partnership was amended and registered. It is the case of the applicants that from January 2022 the applicants started smelling rat since the non-applicants were remaining on frequent outstation visits without intimating anything to them.