SONALI AHUJA Vs. YUVA FASHIONS

JUDGEMENT

(1.) This Arbitration Application is filed under Sec. 11(2) & (6) of the Arbitration and Conciliation Act, 1996 (for short 'the Act') read with Scheme of Appointment of Arbitrators, 1996 seeking for appointment of arbitrator for resolving the disputes that have arisen between the applicant and the respondent named in the application.

(2.) Heard Sri Mohammad Adnan, learned Counsel for the applicant and the Sri P. Vidhyadhar Goud, learned Counsel appearing for the respondent and perused the record.

(3.) Petitioner/Applicant contends that she along with the respondent Nos.2 and 3 have entered into a partnership business under a deed of partnership dtd. 11/10/2007 to carry on business under the name and style of 1st respondent i.e., M/s. Yuva fashions; that the petitioner/applicant had retired from the partnership business on 30/9/2018 and the partnership was reconstituted under deed of partnership dtd. 1/10/2018; that upon retirement of the petitioner, the respondents were required to settle the accounts of the petitioner, which the petitioner claims to be in a sum of Rs.30,00,000.00; and that on account of non-payment of the said sum, disputes have arisen between the petitioner and the respondents being the continuing partners of the firm.