SHUDH ENTERPRISE Vs. GROFERS INDIA PVT LTD

JUDGEMENT

(1.) Petitioner seeks reference of disputes that have arisen out of the Partnership Agreement dtd. 12/3/2021, to arbitration.

(2.) Learned counsel appearing for the respondent submits that without prejudice to their rights and contentions, they have no objection to the disputes being referred to a Sole Arbitral Tribunal.

(3.) Accordingly, in view of the above, without prejudice to the rights and contentions of the parties, the disputes are referred to Arbitration.