KUNWAR NARAYAN Vs. OZONE OVERSEAS PVT. LTD.

JUDGEMENT

(1.) This petition under Section 11(6) of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as the 1996 Act ) invokes the provision for arbitration as contained in Clause 12 of a Share Buyback Agreement, dated 27 th March, 2018, executed between the petitioner and the respondents.

(2.) Insofar as the dispute between the parties is concerned, it would be most appropriate to reproduce paras a to s of the petition, thus:

(3.) Needless to say, this Court, while reproducing the aforesaid sub-paragraphs from the petition is not intending to express any opinion, on merits, regarding the claims of the petitioner, and it would always remain open to the respondents to contest the said claims in accordance with law before the learned Arbitrator appointed by this Court in the present order.