KARAN SAHGAL Vs. LAKME LEVER PRIVATE LIMITED

JUDGEMENT

(1.) By consent, the matter was adjourned twice for settlement, but as failed, heard finally.

(2.) The Petitioner is a franchisee and the Respondent is a franchisor. As there exists an arbitration clause in the franchisee agreement dated 8 October, 2010 and as there arose dispute, the Petitioner has invoked Section 9 of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act).

(3.) The arbitration clause is as under :