JVL ELECTRONICS Vs. SAMSUNG INDIA ELECTRONICS PVT. LTD.

JUDGEMENT

(1.) Cm APPLN. 21047/2021 (Exemption)

(2.) Appellant impugns judgment dated 12.02.2021 whereby the application of the appellant under Section 9 of the Arbitration & Conciliation Act, 1996 has been dismissed.

(3.) Appellant had sought stay of the termination letter dated 24.12.2020 and had sought permission to continue as the dealer of the respondent.