JUDGEMENT
S.C. Ghose, J. -
(1.)This is an application under Sec. 34 of the Arbitration Act for stay of the suit No. 172 of 1969. The suit has been filed by the Respondent No. 1 against the Petitioner and the Respondents Nos. 2, 3 and 4, inter alia, for a decree for dissolution of the partnership mentioned in the plaint, accounts alternatively a declaration that this partnership stood dissolved with effect from June 30, 1964, decree for accounts, receiver, injunction, costs and further other reliefs.
(2.)The grounds on which the Plaintiff is claiming dissolution of the partnership firm has been stated in para. 8 of the plaint.
(3.)The ground in Clause (a) of the said paragraph is under Sec. 44(c). The ground pleaded in Clause '(b) is under Sec. 44(d) and the ground pleaded in Clause (c) is under Sec. 44(g) of the Indian Partnership Act.
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