JUDGEMENT
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(1.) ADJUDICATION in both these writ petitions
hovers around a common lis, and therefore, both are
heard together and are disposed of by a common order at
this stage with the consent of all the parties.
(2.) SUCCINCTLY stated, the facts which are common in both these petitions are that M/s. Balaji Marble
Mines, Makrana, a registered partnership firm, having five
partners, viz., Mukesh Kumar Rinva, Bhanwarlal Aukna,
Bhanwarlal Choudhary, Rakesh Kumar Dhariwal and Kana
Ram Burdak (Petitioner in S.B. Civil Writ Petition No. 9873
of 2011) started business of marble mining and trading.
The partnership deed was duly registered with the Registrar of Firms on 17th of November 2008. As
transpired from the averments in the petition, uptil
March 2009 the firm continued its pursuit of the business of
mining and trading of marble. On 25th of April 2009,
there was some alleged special event facilitating change in
the constitution of the firm, which is the genesis of this
litigation. As pleaded in the writ petition, on 25th of April
2009, out of the five partners of the firm, two partners viz., Kana Ram Burdak and Rakesh Kumar Dhariwal
decided to call it a day and with a view to retire from the
firm executed a partnership dissolution deed on the same
day. The said dissolution deed was signed by all the
partners and thereafter all the partners including the
retiring partners submitted prescribed Form "E" with the
Registrar of Firms, Nagaur on 14th of May 2009. The
effect of submission of Form "E" changed the previous
entry about the firm on 14th of May 2009. When the
change in constitution of the firm as a consequence of
retirement of two partners came into offing, the requisite
amount of the share of both the retiring partners was paid
to them. In support whereof, the Bank statement of the
firm is placed on record. It is also pleaded in the writ
petition that after completion of the formalities of
retirement of two partners, a supplementary deed was
executed by the remaining partners on 1st of June 2009.
(3.) IT appears that there was some sense of discord amongst the original partners of the firm and the contentious issue
apparently was the retirement deed and the subsequent
events thereof. From the averments contained in the writ
petition it can be conveniently churned out that
respondent Rakesh Dhariwal was not happily disposed
with the chain of events, and therefore, he made an
endeavor to solicit information from the Mining Engineer,
Ajmer under the Right to Information Act, pursuant to
retirement deed and Form "E" submitted in this behalf.
In response thereto, the Mining Engineer divulged him the
requisite information on 24th of November 2009.;
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