RAMESH KUMAR BHUTADA Vs. PLATINUM DEVELOPERS

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India is filed by the plaintiff with a prayer to set aside the order dtd. 25/3/2021 passed on I.A.No.III in O.S.No.3361/2018 by the Court of LXXXIV Addl. City Civil & Sessions Judge, Commercial Court, Bengaluru.

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner has filed O.S.No.3361/2018 before the jurisdictional Court at Bengaluru seeking the relief of declaration and also mesne profits. In the said suit, defendant no. 1 had filed an application I.A.No.III under Sec. 8 of the Arbitration and Conciliation Act, 1996, with a prayer to refer the parties for arbitration for the arbitration as provided under clause 29 of the Joint Development Agreement entered into between the parties on 20/10/2010. The said application was opposed by the plaintiff by filing objection and the trial Court by order impugned allowed I.A.No.III filed in O.S.No.3361 of 2018 and the parties were relegated to arbitration for resolution of their dispute. Being aggrieved by the same, the plaintiff is before this Court.