ITE INDIA PRIVATE LTD Vs. MUKESH SHARMA

JUDGEMENT

(1.) The plaintiff has filed the suit for declaration whereby a decree of declaration is sought to the effect that there exists no valid arbitration agreement between the parties and the letter issued by defendant No. 6, International Chambers of Commerce, at the request of defendants No. 3-5 is null and void whereby arbitratioh proceedings are sought to commence. A similar declaration is sought in respect of the letter dated 29.6.2005 issued by defendant No. 6 to the plaintiff directing the plaintiff to jointly nominate the arbitrator along with defendants No. 1-2.

(2.) The plaintiff is a company incorporated and registered under the Companies Act, 1956 having its registered office at I-83, Lajpat Nagar-II, New Delhi. Defendant No. 2 company also has the registered address at the same place.

(3.) Defendant No. 1 Shri Mukesh Sharma is a citizen of India and had entered into a shareholders agreement with defendant No. 3 containing an arbitration clause. The shareholders agreement is dated 1.7.1998.