SHASHIKANT CHIMANLAL MAKWANA Vs. PRAMOD KARUNAKAR SHETTY

JUDGEMENT

(1.) Arbitration Application No. 118 of 2025 (" Application 118") is an Application under Sec. 11 of the Arbitration and Conciliation Act, 1996 ("the Act") whereas Arbitration Petition No.46 of 2025 (" Petition 46") and Arbitration Petition (L) No. 10473 of 2025 (" Petition 10473") are the Petitions under Sec. 9 of the Act.

(2.) The disputes and differences between the parties relate to a Limited Liability Partnership Agreement dated March 24, 2023 ("Agreement"). Petitioners, Shashikant Chimanlal Makwana ( "Makwana"), Pradeep Narottam Harsora ("Harsora"), Pattron Hotels and Travels Pvt. Ltd. ("Pattron") and a Respondent, Mr. Pramod Shetty ("Pramod") are partners of the Limited Liability Partnership called PPS Bar and Kitchen LLP which is the other Respondent ("LLP").

(3.) The parties constituted the LLP in terms of the Agreement, to run a Resto-Bar business in the name of Hotel Pramod at Tardeo. The premises of the establishment are tenanted premises with Pramod being the legal heir of the original tenant, his father Mr. Y. Karunakar Shetty. The tenanted premises are subject matter of eviction proceedings initiated by the landlords. Under the Agreement, Pramod is obligated to keep making payments to the landlord and not settle the eviction suit in any manner.