VISIONS APROPRIETORSHIP CONCERN Vs. MEGA MALL CONDOMINIUM ASSOCIATION

JUDGEMENT

(1.) This is a petition under Sec. 11(5) of the Arbitration and Conciliation Act, 1996 ("1996 Act", in short), for referring the disputes between the parties to arbitration. The arbitration clause, in the agreement between the parties, reads as under:

(2.) Notice invoking arbitration was sent by the petitioner to the respondents on 4/11/2020. The substance of the dispute is set out in paras 1 to 12 of the said notice, which are, for the sake of brevity, not being reproduced herein.

(3.) Suffice it to state that the claim of the petitioner, against the respondents, is to the tune of Rs.31,88,197.00 along with interest.