JATAYU ENTERPRISES SERVICES Vs. XXX

JUDGEMENT

(1.) Petitioner seeks appointment of an arbitral Tribunal and reference of disputes pursuant to the agreement for provision of caretaking services as per agreement dtd. 12/5/2012 to the Tribunal.

(2.) Learned counsel for the respondent submits that the original agreement dtd. 12/5/2012 was for a limited period and thereafter fresh agreements were executed from time to time.

(3.) Respondent has filed an additional affidavit contending that after the initial agreement dtd. 12/5/2012, agreements were signed in 2014 on a stamp paper dtd. 16/8/2014 and thereafter signed on 30/4/2015 and 1/5/2016.