KKH FINVEST PVT. LTD. Vs. ASHIESH SHUKLA

JUDGEMENT

(1.) Leave granted.

(2.) The scope of this appeal falls within a narrow compass. Notice was ordered in this matter on 31/1/2025 limited to the observations made in paragraph Nos. 103 and 104 of the impugned judgment dtd. 21/10/2024 passed by the Delhi High Court in Arbitration Petition No. 38 of 2024.

(3.) The short issue that arises for consideration, in the context of paragraph Nos. 103 and 104 of the judgement, is whether respondent No. 1 herein, Ashiesh Shukla, who was arrayed as respondent No. 6 in the arbitration petition before the High Court, would also be bound by the clauses in the Memorandum of Settlement dtd. 9/5/2022 and would, in consequence, qualify as a veritable party for the purposes of the arbitration proceedings initiated thereunder.