QDSEATOMAN DESIGNS PVT. LTD. Vs. LIFESTYLE EQUITIES CV

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been filed against the order dated 09.10.2018 passed by the Learned Arbitral Tribunal in I.A.No.2 of 2018 in Arbitration Case No.3 of 2018.

(2.) The appellants before this Court in the present Civil Miscellaneous Appeal is the respondents/counter claimants/applicants who had filed an Interlocutory Application in I.A.No.2 of 2018 in Arbitration Case No.3 of 2018 which in fact is an application taken out under Section 17 of the Arbitration and Conciliation Act, seeking furnishing of security towards the appellants/counter claimants.

(3.) The first appellant, namely, M/s.QDSeatoman Designed Pvt. Ltd., is a full service vendor providing end-to-end services in the Apparel business from design to finished product, offering services of design, Product Development, Technical Design, Process Management and Quality Control to clients overseas and in India.