KHUSHALI CHUGH Vs. VAYKKAKKARA SANKARA NARAYANAN

JUDGEMENT

(1.) All three petitions are being decided together as they involve common facts. ARB.P. 165/2019

(2.) A Petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "A&C Act, 1996") has been filed for appointment of an Arbitrator for adjudication of the disputes between the parties.

(3.) It is submitted in the petition that the petitioners are the daughters of Late Mr. Vijay Chugh. During his life time, Mr. Vijay Chugh along with respondent No. 1 Vaykkakkara Sankara Narayanan incorporated Hysel India Private Limited (hereinafter referred to as "Hysel") in the year 1998 in which both Mr. Vijay Chugh and Respondent No.1 were directors and had 50% shareholding, each. After the demise of Mr. Vijay Chugh, petitioner No.1 Ms. Khushali Chugh was appointed as a Director in Hysel on 30/6/2017 and became a 50% shareholder. It is asserted that Hysel until recently was engaged in the business of trading in Life Science research products.