SUPERON SCHWEISSTECHNIK INDIA LTD Vs. EUROPAISCHE HOLDING INTERCITO

JUDGEMENT

(1.) In light of the arbitration agreement contained in Article 14 of the Technology License and Technical Assistance Agreement dtd. 14/3/2017, Defendant No. 1, by way of the instant application under Sec. 45 of the Arbitration and Conciliation Act, 1996 [hereinafter, 'the Act'], seeks dismissal of the instant suit along with reference of disputes to arbitration seated in Zurich, Switzerland as governed by the Rules of International Chamber of Commerce [hereinafter, 'ICC']. Brief Facts

(2.) Contentions of Defendant No. 1

(3.) Contentions of the Plaintiff