S.P. GOYAL Vs. HIRA LAL GOYAL

JUDGEMENT

(1.) THIS revision petition is directed against order dated 31.08.2007 (Annexure P-6) vide which a request for adjournment for deferring the cross-examination on behalf of defendants No. 1 to 3 was declined on the ground that the suit is of 1993 and defendants have been seeking dates on one pretext or other and have been succeeded in disposing of part of the property in dispute in the mean time.

(2.) IN brief, the facts of the case are that the petitioners and respondent No. 1 were the partners of M/s. Sanjeev Woollen Mills, Ludhiana by virtue of a partnership deed dated 1.4.1987. Respondent No. 1 sent a notice dated 12.5.1993 for the purpose of dissolution of the firm and filed a suit on 8.11.1993 for dissolution of firm as well as rendition of accounts.

(3.) THE said application was dismissed on 1.4.2009 against which the petitioners had filed a Civil Revision No. 2727 of 2009 which was also dismissed on 02.12.2009. It is also the case of the petitioners that they had filed application under Section 34 of the Arbitration Act, 1940 for staying the proceedings before the Civil Court, which was dismissed on 17.3.2008 against which an appeal was also preferred which too met with the same fate.