AZURE HOSPOTALITY PVT. LTD. Vs. PURUSHA HOSPITALITY

JUDGEMENT

(1.) This is a petition filed under Sec. 9 of the Arbitration and Conciliation Act, 1996 seeking the following reliefs:-

(2.) The facts in brief are that the parties entered into a Franchise Agreement dtd. 11/11/2021, wherein the respondent No. 2 was to run "Mamagoto" Restaurant located at SH/2F/03, Second Floor, Pacific Mall, Netaji Subhash Place, New Delhi- 110034.

(3.) The respondent No. 1 and respondent No. 2 companies are under the control of respondent No. 3, i.e. Mr. Anuj Aggarwal. The petitioners submit that they are governed by the Group of Companies Doctrine as laid down in Cox and Kings Ltd. v. SAP India Pvt. Ltd. (2024) 4 SCC1.