IFIN COMMODITIES LTD. Vs. RASHMI SHARMA AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Mr. Palekar, learned Counsel waives service for the respondent Nos. 1 and 2 and Mr. Bhobe, learned Counsel waives service for the respondent No. 3. Heard finally with the consent of the parties.

(2.) ALL these petitions involve common and connected questions of law and fact. As such, they are being disposed of by this common judgment. For the sake of convenience the fact as involved in Writ Petition No. 436/2015 are set out herein.

(3.) IT appears that Mr. Rajesh Chheda had approached the respondent No. 3 (the appellant/claimant before the learned Arbitrators) and his family members indicating the business and investment opportunity with good returns. The respondent No. 3 and his family members invested various amounts through the intervenors and the petitioner in the MCX. It appears that a Client Registration Form was executed between the respondent No. 3 and the petitioner, which included the arbitration clause vide Clause No. 24 as under: