GOVIND GARG Vs. MAHENDERA GOYAL

JUDGEMENT

(1.) This application under Section 11(6) of the Arbitration and conciliation Act, 1996 has been preferred by one Govind Garg with prayer that an independent arbitrator be appointed for resolution of its dispute pertaining to accounts of firm M/s Avantika Enterprises, Ajmer Indane Distributor, with the non-applicant.

(2.) The applicant and non-applicant are partners of the aforesaid firm. A partnership deed was executed between them thereabout on 23.07.1986. A memorandum of agreement was executed between Indian Oil Corporation Limited and M/s Avantika Enterprises, Ajmer, on 24.10.1990 in respect of the distribution of LPG Cylinder for the domestic purposes. On 26.12.2000 the Field Officer of the Indian Oil Corporation conducted the inspection of the said firm and in pursuance thereof, vide communication dated 13.02.2001 addressed to the non-applicant, communicated that during inspection the non-applicant was not available at the distributorship for carrying out the operations and request was made to immediately start attending the distributorship functions and to convey the reasons for such long absence in the past.

(3.) Despite notice issued by this court vide order dated 17.04.2015, no one has appeared on behalf of the non-applicant to oppose the application.