RACHANA KAMLESH SHAHANI Vs. SUNSHINE FINANCIAL SERVICES

JUDGEMENT

(1.) This petition seeks appointment of an arbitrator under Sec. 11 of the Arbitration and Conciliation Act, 1996 ('Act') to adjudicate disputes arising between the parties out of the partnership deed dtd. 23/10/1992.

(2.) The Petitioner claims to be one of the partners of the Respondent No.1-Partnership firm while she says that Respondents No.2 to 7 are partners of the said firm. The business of the partnership firm is to manage portfolios, equity participation share, stock trading and other related financial dealings and other allied business that may be decided by the partners from time to time.

(3.) Mr. Sarthak Utangale, learned counsel appearing for the Petitioner, draws to my attention clause 12 of the agreement. It reads as thus: