NAVNEET GARG Vs. PRAVIN KUMAR DADOO

JUDGEMENT

(1.) This application has been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act of 1996') for appointment of Arbitrator.

(2.) In brief, the facts of the case are that the applicant Navneet Garg, Kshitij Yadav and Navneet Kuma Dadoo, the non-applicant entered into a LLP partnership firm in the name and style of M/s. Keshav Proteins and Organic LLP on 28/1/2019, from which the other partner Kshitij Yadav retired, and a second partnership deed was executed on 20/3/2019. The partnership deed was also amended on 18/6/2021. The partnership was in respect of business of manufacturing and export of soya products, soya meal, soya crude oil etc. including other commodities.

(3.) Subsequently, a dispute arose between the remaining partners, and it was alleged by the applicant that the complainant/non-applicant started playing fraud with the firm by siphoning off of the stock, remitting payment of complainant's personal insurance of around Rs.6.00lakh and also by payment of instalment of complainant's personal loan against purchase of residential plot in his and his family members name. It was alleged that the funds were siphoned off in respect of various commodities also.