VIREN UMEDIAL MEHTA Vs. ROYAL FOOD & HOSPITALITY

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petition is under Section 9 of the Arbitration and Conciliation Act 1996 for reliefs pending arbitration. According to Mr Joshi for the Petitioner, between the parties there was an arbitration agreement. There is no doubt that the parties entered into a Leave and Licence agreement dated 19th June 2018 as also a Service Agreement of the same date. My attention is drawn to clause 34 of the Leave and Licence agreement at page 35. This is how it reads:

(3.) The next clause deals with governing law. It specifically invokes the provisions of the Maharashtra Rent Control Act 1999.