TUSKER WORKSPACE PVT. LTD. Vs. D-VOIS COMMUNICATION

JUDGEMENT

(1.) The petitioner/plaintiff is at the doors of this Court, calling in question an order dtd. 16/10/2024 passed by the LXXXVI Additional City Civil and Sessions Judge, Bengaluru in Commercial O.S.No.207 of 2024, by which the application filed by the defendant seeking reference of the matter to Arbitration comes to be allowed and consequently seeks restoration of the suit filed by the petitioner/plaintiff.

(2.) Heard Sri Skandan P. Jain, learned counsel appearing for the petitioner and Sri Aniketh B.C., learned counsel appearing for the caveator/respondent.

(3.) Facts, in brief, germane are as follows: -