Indira Banerjee, J. - (1.) This appeal is against an Order No. 9 dated 5th January, 2016 passed by the Court of the learned District Judge, South 24 Parganas at Alipore, in an application of the appellant for interim relief, under Sec. 9 of the Arbitration and Conciliation Act, 1996, hereinafter referred to as the 1996 Act.
(2.) The appellant and the respondent carried on business in real estate, as partners of the partnership firm 'Pyramid Construction and Contractors.
(3.) A Deed of Partnership dated 31st November 1995 was executed by and between the appellant and the respondent in terms whereof the respondent contributed 100% to the capital of the firm. The petitioner made no contribution.;