PARAMJIT BAJAJ Vs. NIVEDITA DAS

JUDGEMENT

(1.) This is a petition filed under Sec. 11(5) of the Arbitration and Conciliation Act, 1996"the 1996 Act', hereinafter, for reference of the disputes between the parties to arbitration.

(2.) The dispute arises in the context of an Investment Agreement dtd. 29/9/2022 executed between the parties. Clause 10 of the said agreement envisages resolution of disputes by arbitration, and reads thus :

(3.) As disputes arose between the parties, the petitioner addressed a notice to the respondents under Sec. 21 of the 1996 Act on 23/12/2023 seeking reference of the disputes to arbitration.