RAVINDER SINGH AHLUWALIA Vs. KULJINDER SINGH AHLUWALIA

JUDGEMENT

(1.) Heard finally by consent of the parties.

(2.) The petitioner, who is a partner of a firm called "M/s. Muktanandan Corporation" (for short, the firm), after dissolving it by a notice 16.4.2009, has invoked section 9 of the Arbitration & Conciliation Act, 1996 (for short, the Act) and seeking various interim measures/ protection against the respondents.

(3.) A Registered Partnership Deed dated 17th September, 1975 entered into between one Rajinder Singh (husband of respondent No. 2 and father of respondents 3 to 5) and late Smt. Gurdev Kaur (mother of the petitioner, respondent No. 1 and Mr. Rajinder Singh) and thereby constituted the firm. Rajinder and Gurdev (now both deceased) had equal share in the profits, losses, assets and liabilities of the firm. The partnership was at Will.