BharatPe co-founder Ashneer Grover fails to get emergency relief in Singapore Arbitration

BharatPe co-founder & managing director Ashneer Grover has lost an arbitration that he had filed against the company’s investigation against him, with an emergency arbitrator holding that there was no ground to stop governance review at the fintech firm, sources said. 

Ashneer Grover, who last month went on a 2-month leave of absence following allegations of using abusive language against Kotak Mahindra Bank staff & fraudulent practices, had filed an arbitration plea with the Singapore International Arbitration Centre (SIAC) alleging the company’s investigation against him was illegal.

However, the emergency arbitrator (EA) has rejected all the five grounds of his appeal & denied a single relief, sources with direct knowledge of the development said.

 While BharatPe declined to comment as the matter was sub judice, Grover could not be immediately reached for comments. Grover had pleaded before the arbitrator that the preliminary investigation was invalid because it was in violation of the shareholder agreement & articles of association & the company has no authority to conduct such an investigation. 

He had termed all appointments for the independent audit of the company’s internal processes & systems as bad in law.

He had alleged that the members of the committee reviewing governance processes, such as company CEO Suhail Sameer & the company’s general counsel Sumeet Singh, seemed to be biased.

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