PVR LIMITED Vs. S.N. CINEMA PVT. LTD

JUDGEMENT

(1.) Both the petitions are in the nature of cross-petitions seeking appointment of an arbitral tribunal and reference of disputes allegedly arising out of agency agreement dtd. 1/7/2017 read with addendum dtd. 23/3/2018.

(2.) Learned counsel appearing for S.N. Cinema Pvt. Ltd. submits that claims raised by M/s. PVR Limited are beyond the scope of arbitration.

(3.) Without prejudice to the above, learned counsel for the parties are agreeable that claims and counter-claims, if any, be referred to a sole arbitral tribunal reserving the right of the parties to raise objection with regard to maintainability of any particular claim before the arbitral tribunal.