ADARSH DEVELOPERS Vs. RHS SECURITY SERVICES

JUDGEMENT

(1.) Sri Arjun Rao, learned counsel for the appellant. Smt Bharmal Shirin Shabbirbhai, learned counsel for Sri Mento Issac for the respondent.

(2.) This Commercial Appeal has been filed under Sec. 13(1A) of the Commercial Courts Act, 2015 against the order dtd. 18/1/2023 passed by the Commercial Court by which the application preferred by the appellant under Sec. 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act' for short), has been rejected.

(3.) Facts giving rise to filing of this appeal briefly stated are: - that parties entered into an agreement on 1/4/2017 to provide manpower services. Clause 10(iii) of the agreement reads as under: