ASHAV ADVISORY LLP Vs. PATANJALI AYURVEDA LIMITED

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereafter referred to as 'the A&C Act') praying that a Sole Arbitrator be appointed to adjudicate the disputes among the parties. Parties

(2.) The petitioner (hereafter 'Ashav') is a limited liability partnership firm registered under the Limited Liability Partnership Act, 2008. Respondent no. 1 (Patanjali Ayurveda Limited - hereafter 'PAL') is a closely held public company and holds 48.1% of the shares issued by respondent no.5 company.

(3.) Respondent no.2 (Patanjali Parivahan Private Limited -hereafter 'PPPL') is a private company and holds 16.9% shares of respondent no.5. Respondent nos. 3 and 4 (hereafter referred to as 'DYMT' and 'PGN' respectively) are Public Charitable Trusts. Respondent no.4 holds 13.52% shares of respondent no.5.