- (1.) To question correctness of the judgment dated July 25, 2013, these appeals are preferred.
(2.) In brief, facts of the case are that M/s. Balaji Marble Mines, Makrana came to be registered as a partnership firm as per provisions of the Indian Partnership Act, 1932 (hereinafter referred to as 'the Act of 1932') with M/s. Mukesh Kumar Rinva, Bhanwarlal Aukna, Bhanwarlal Choudhary, Rakesh Kumar Dhariwal and Kanaram Burdak as its partners.
(3.) On 25.4.2009 out of five partners named above two partners viz. Rakesh Kumar Dhariwal and Kanaram Burdak said to have signed a dissolution deed to retire from the firm. All the partners, thus, said to have submitted to the Registrar of Firms an application in prescribed form 'E'. As a consequent to the same a change was made in the constitution of the firm and out of five only three persons viz. Shri Mukesh Kumar Rinva, Bhanwarlal Aukna and Bhanwarlal Choudhary were kept as partners of the firm.;