COPPERSEEDS TECHNOLOGIES PRIVATE LIMITED Vs. TYKHE TECHNOLOGIES

JUDGEMENT

(1.) The instant application is filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996.

(2.) The applicant is a Company incorporated under the Companies Act, 2013 and is engaged in the business of design of software, development and customisation. Using their skill, they have developed a mobile application which has been named by them as "Knightfox Theft Mobile Application'.

(3.) The opposite party is a dealer in software products, mobile applications etc. in the State of Kerala.