KANTILAL CHHAGANLAL SECURITIES PRIVATE LIMITED Vs. SHILPA PAREEK

JUDGEMENT

(1.) THE Appeal arises from a judgment of a learned Single Judge on a petition under Section 34 of the Arbitration and Conciliation Act, 1996, holding that this Court has no jurisdiction to entertain and decide the petition.

(2.) A Member -Constituent Agreement was entered into between the Appellant and the Respondent. The Appellant is a member of the National Stock Exchange of India Limited (NSE). The Respondent resides at Jaipur. The agreement between the Appellant and Respondent was for trading in shares and securities in the Cash segment and Futures and Options segment at the NSE.

(3.) BEFORE the learned Single Judge, a preliminary objection was raised to the maintainability of the petition in this Court. Upholding the plea, the learned Single Judge dismissed the petition.