Bombay High Court
Prakash Siva Iyer vs Technochem on 28 November, 2025
Author: Bharati Dangre
Bench: Bharati Dangre
2025:BHC-OS:22871
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Salgaonkar
MANDIRA MILIND Digitally signed by MANDIRA
MILIND SALGAONKAR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SALGAONKAR Date: 2025.12.01 11:17:08 +0530
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.953 OF 2025
WITH
COMMERCIAL ARBITRATION APPLICATION NO.644 OF 2025
Prakash Siva Iyer .. Petitioner
Versus
Technochem & Anr. .. Respondents
...
Mr.Siddha Pamecha with Ms.Agnes Baradia and Mr.Yash Desai
for the Petitioner.
Mr.Nilesh R. Pandey with Mr.Aniruddha Ahire and Mr.Sameer
Vispute for the Respondents.
CORAM: BHARATI DANGRE, J.
DATE : 28th NOVEMBER, 2025
...
P.C:-
1. The learned counsel for the Respondents seeks leave to
file the reply affidavit in Registry. He is permitted to do so.
2. The Deed of Admission Cum Retirement of Partners
dated 20/11/2015 involve the Petitioner and Respondent, with
two partners being referred to as the retiring partners. The
dispute between the two partners is brought forth through the
Section 9 Petition as well as an Application under Section 11,
of the Arbitration and Conciliation Act, 1996 in the wake of an
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existing arbitration clause, contemplating that in the event of
any dispute arising during the subsistence of the partnership
in the case of retirement of a partner or in the event of winding
up the same or after the dissolution in any matter pertaining
to or touching the partnership account or affairs or pertaining
to the assessment or valuation of the partnership asset and/or
liabilities between the parties, it shall be referred to
arbitration.
On 01/03/2025, the Petitioner addressed a
communication to the Respondent, expressing his intention to
retire from the partnership and intimating that the letter be
treated as notice of retirement from the partnership business,
being run under name and style 'Technochem'. It is the
specific contention of the Petitioner that since this was not
acted upon, he continued to claim stake in the partnership and
based on which addressed communication to the bank from
time to time.
However, on 12/09/2025, another communication was
addressed to the Respondent with reference to the subject,
"Dissolution of Partnership and Notice of Invocation of
Arbitration Clause". The notice in great detail levelled
allegations of misconduct of the Respondent and ultimately
record that the trust between the parties having been lost, as
there was misrepresentation of facts and other misdeeds, the
Petitioner is constrained to seek retirement. The said notice,
in paragraph 29, also refers to an invocation of arbitration, by
suggesting the name of the sole Arbitrator.
The learned counsel for the Respondent makes a
statement that upon the retirement of the partner, the
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partnership has been reconstituted with the continuation
clause, but this statement is disputed by the learned counsel
for the Petitioner.
3. In Section 9 Petition, the Petitioner has sought certain
interim measures pending the hearing and final disposal of the
arbitration proceedings and this includes an injunction against
Respondent No.2 from dealing with, alienating, encumbering,
or creating third-party rights in respect of the Firm's assets,
properties, bank accounts, or business operations etc.
Since, there is no difference of opinion amongst the
counsel appearing for the respective parties that the dispute
must be made over to sole Arbitrator, in the wake of the
specific clause contained in the Partnership Deed, and, since
there is a consensus that the sole Arbitrator can be appointed,
with liberty to treat the Petition filed under Section 9 as
Application under Section 17 before the Arbitrator, so
appointed, the following order is passed.
: ORDER :
A] Mr.Piyush Raheja, an Advocate of this Court is hereby appointed as the Sole Arbitrator to adjudicate upon the disputes and difference between the parties arising out of and in connection with the Agreement referred to above. The contact details of the arbitrator are as under :-
Office Address :- 301, A Wing, Fort Chambers, Opposite Nisha Copy, off Ambalal Doshi Marg, Fort, Mumbai - 400
001.
Contact No.:-98333 85090 Email ID :- [email protected] ::: Uploaded on - 01/12/2025 ::: Downloaded on - 05/12/2025 22:39:43 ::: 4/5 933 CARBP-953-25.odt B] A copy of this Order will be communicated to the Learned Sole Arbitrator by the Advocates for the Petitioner within a period of one week from the date on which this order is uploaded on the website of this Court. The Petitioner shall prove the contact and communication particulars of the parties to the Arbitral Tribunal along with a copy of this Order;
C] The Learned Sole Arbitrator is requested to forward the statutory Statement of Disclosure under Section 11(8) read with Section 12(1) of the Act to the parties within a period of two weeks from receipt of a copy of this Order;
D] The parties shall appear before the Learned Sole Arbitrator on such date and at such place as indicated by him, to obtain appropriate direction with regard to conduct of the arbitration including fixing a schedule for pleadings, examination of witnesses, if any, schedule of hearings etc. E] The sole Arbitrator shall be entitled to the fees prescribed under the Bombay High Court (Fee Payable to Arbitrators) Rules, 2018 and the arbitral costs and fees of the Arbitrator shall be borne by the parties in equal portion and shall be subject to the final Award that may be passed by the Tribunal.
4. The proceedings filed under Section 9 in form of Comm.Arbitration Petition No.953 of 2025 is permitted to be converted under Section 17, with an additional pleadings permitted to be filed, at the discretion of the sole Arbitrator.
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5. All issues on merits are expressly kept open to be agitated before the Arbitral Tribunal appointed hereby.
6. Arbitration Petition as well as the Application stand disposed of.
(BHARATI DANGRE, J.) ::: Uploaded on - 01/12/2025 ::: Downloaded on - 05/12/2025 22:39:43 :::