VFS GLOBAL SERVICES PRIVATE LIMITED Vs. BEAUTEX

JUDGEMENT

(1.) The question raised for consideration in the present petition filed under Sec. 34 of the Arbitration and Conciliation Act, 1996, is as to whether the learned arbitrator was justified in dismissing the claim raised by the petitioner solely on the ground of limitation, which was framed as a preliminary issue, as a consequence of which, the contentions of the petitioner on merits were not considered.

(2.) The petitioner had entered into two leave and licence agreements with the respondents (owners of the premises) being Unit No. 4 and Unit No. 18 in Tulsiani Chambers, Plot No. 212, Block III, Backbay Reclamation Area, Nariman Point, Mumbai-400021.

(3.) The leave and licence agreements were for a period of three years and they stood terminated by efflux of time on 31/1/2011.