KANTILAL CHHAGANLAL SECURITIES PRIVATE LIMITED Vs. SHILPA PAREEK

JUDGEMENT

(1.) The Petitioner has challenged award dated 29 April 2010 passed by the panel of Arbitrator of National Stock Exchange of India Limited (for short, NSEIL) as per their Rules, Regulations and Byelaws.

(2.) The learned counsel appearing for the Respondent has raised preliminary objection with regard to the jurisdiction of this Court to entertain the present Petition under Section 34 of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act). Admittedly, the parties have entered into an Agreement between Stock Broker and Client, at Mumbai, on 14 October 2008. Clause 19 of the said agreement is as under:

(3.) Here it is therefore, necessary to read and refer the relevant provisions of the byelaws of NSEIL. Regulations Part A (Capital Market Segment)