SADBHAV INFRASTRUCTURE PROJECT LIMITED Vs. MONTECARLO LIMITED

JUDGEMENT

(1.) The present petition has been preferred by the petitioner under sections 11(5) and (6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") and the prayers are at para 20, which for ready reference, can be reproduced as under:

(2.) Have heard Mr.Kamal Trivedi, learned Senior Counsel appearing for Wadia Ghandy & Co. for the petitioner and Mr.Mihir Thakore for Singhi & Co. for the respondent.

(3.) The short facts are that the petitioner and the respondent together with the other Company entered into shareholders agreement on 09.07.2010, whereby various conditions were agreed to which we are not concerned in the present proceedings, but the relevant clause under the head of Arbitration is at para 36, which for ready reference can be reproduced as under: