(1.) The present application has been filed by defendants 8 and 2 under Order 14 Rule 8 of O.S.Rules read with Section 8 of the Arbitration and Conciliation Act, 1996 to direct the plaintiff and defendants 8 and 2 to go for arbitration before the Sole Arbitrator, viz., the Managing Director, M/s. Castrol India Limited, having its registered office at Technopolis Knowledge Park, Mahakali Caves Road, Andheri (East), Mumbai-400 093 and Southern Region Office at Rayala Towers, 5th Floor, 781-785 Anna Salai, Chennai-2.
(2.) The applicants herein are defendants 8 and 2 in the suit. The first respondent is the plaintiff and the other respondents viz., respondents 2 to 8 are defendants 1, 3, 4, 5, 6, 7 and 9 respectively.
(3.) For the sake convenience, the parties will be referred to as per their ranking in the suit.