AKASH AGRAWAL Vs. RECKITT BENCKISER INDIA PVT LTD

JUDGEMENT

(1.) Present petition has been filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of arbitrator to adjudicate the disputes between the parties under Consultancy Agreement dated 22.10.2019.

(2.) Petitioner claims to be a leading consultant having experience and specialised knowledge of more than 2 decades in the field of retail including online and institutional business, marketing and brand development. He is engaged in assisting and advising various corporate entities to expand their business and has experience of working with various Fortune 100 Global Brands. The respondent is a company incorporated under the Companies Act, 2013 and is engaged in manufacturing/marketing of diverse range of health, homecare and hygiene products.

(3.) On 22.10.2019, the petitioner and the respondent entered into a Consultancy Agreement wherein petitioner was appointed as a Consultant of respondent for a fixed period from 22.10.2019 to 31.12.2020. However, certain differences and disputes arose between the parties, as the respondent failed to clear the variable fee amounting to â "? ?20,00,000/- (Rupees Twenty Lacs only) due on the petitioner under Consultancy Agreement.