SAYA BUILDCON PRIVATE LIMITED Vs. VIJAY KUMAR AGGARWAL

JUDGEMENT

(1.) Petitioner, by this petition under Sec. 9 of the Arbitration and Conciliation Act, 1996 seeks certain declaratory and interim measures against the respondents.

(2.) The disputes have arisen, inter-alia, out of the partnership agreement and the memorandum of understanding both dtd. 22/11/2017. Both the partnership agreement and memorandum of understanding contain clauses providing for settlement of disputes through the process of arbitration.

(3.) After some arguments, learned counsel for the parties are agreeable that an Arbitral Tribunal be constituted by this Court in these proceedings itself, reserving the right of the parties to approach the Arbitral Tribunal under Sec. 17 of the Arbitration and Conciliation Act, 1996 for interim measures.