BHAGYALAKSHMI HOMES LLP Vs. SULEKHA VERMA

JUDGEMENT

(1.) The appellant has filed the present appeal under Sec. 37(1)(a) of the Arbitration and Conciliation Act, 1996 [A&C Act], impugning an order dtd. 6/9/2025 passed by the learned LXXXIX Additional City Civil and Sessions Judge, Bengaluru [Commercial Court], dismissing I.A.No.4 in Com. O.S.No.685/2024.

(2.) The appellant had filed the said application under Sec. 8 of the A&C Act, inter alia, praying that the parties be referred to arbitration.

(3.) The appellant's application was rejected, inter alia, on the ground that it had not filed its written statement within the prescribed time and that its right to file the same had closed. The learned Commercial Court also found that some of the parties to the suit were not signatories to the arbitration agreement relied on by the appellant.