REGENVO MOBILE PRIVATE LIMITED LUCKNOW Vs. SIYOGI ENTERPRISES

JUDGEMENT

(1.) The instant appeal preferred, under Sec. 37 of the Arbitration and Conciliation Act 1996, by the appellants assails the judgment and order dtd. 6/11/2024 passed by the Commercial Court No.1, Lucknow in Arbitration Case No.35 of 2019, whereby the petition preferred by the appellants under Sec. 34 of the Arbitration and Conciliation Act 1996 was dismissed and as a consequence the award passed by the Sole Arbitrator dtd. 31/12/2018 was affirmed.

(2.) The controversy involved in the instant appeal is ensconced in a narrow compass. The core contention revolves around the scope of the arbitration clause vis-a-vis the area of operation of the agreement dtd. 1/8/2016, containing the arbitration clause.

(3.) In order to resolve the controversy, it will be necessary to take note of certain facts giving rise to the instant appeal.