VONAMOR ENTERTAINMENT PRIVATE LIMITED Vs. NAGARJUNA YANAMALA

JUDGEMENT

(1.) The petitioner seeks the constitution of an arbitral tribunal to resolve the dispute purportedly arising out of an agreement dtd. 13/2/2020, which is tiled as A.R.Rahman Concert, Pune and Hyderabad Investors Agreement (the Agreement).

(2.) Learned counsel for the petitioner pointed out that clause 10 of the Agreement provides for the resolution of disputes through arbitration and further pointed out that a notice under Sec. 21 of the Arbitration and Conciliation Act, 1996 (the Arbitration Act) was issued to all the respondents herein on 17/12/2020. Although all the respondents received such notice, it was submitted that only the third respondent replied thereto.

(3.) Learned counsel contended that the present petition is liable to be allowed for the following reasons: