SHREEGOPAL BARASIA Vs. CREATIVE HOMES

JUDGEMENT

(1.) This is a Petition under Sec. 11 of the Arbitration and Conciliation Act, 1996 ("the Act") seeking to refer disputes and differences that have arisen between the parties in connection with an agreement dated February 19, 2007, and another deed dated August 14, 2015 (which cancelled the agreement dated February 19, 2007).

(2.) The arbitration agreement contained in each of the aforesaid instruments is identical in terms, and reads thus :

(3.) Each of these clauses relates to disputes and differences in connection with the construction or interpretation of any of the clauses of the respective instrument. The venue of the arbitration is within the territorial jurisdiction of this Court.