RONAK GUPTA Vs. KANISHK GUPTA

JUDGEMENT

(1.) Mr. S.Ravi, learned Senior Counsel appears through video conference.

(2.) In this petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (briefly 'the A&C Act' hereinafter), the petitioner seeks appointment of an arbitrator to adjudicate the dispute between the parties.

(3.) Facts giving rise to filing of this petition briefly stated are that the applicant is one of the shareholders in M/s. Clarion Agro Products Private Limited i.e., respondent No.4 (hereinafter referred to as 'the company'). The said company was incorporated in the year 2008 by one late Mr. Vinod Gupta and respondent No.1. The company is a family owned unit and its affairs are being managed on the basis of mutual trust. Over the years, financial health of the company deteriorated.