LORDS INN HOTEL AND RESORTS FORMERLY KNOWN AS LORDS INN HOTEL AND DEVELOPERS PVT LTD Vs. PUSHPAM RESORTS LLP

JUDGEMENT

(1.) Whether an arbitration agreement between the parties is at all in existence, is the vexed question that falls for consideration in these proceedings under the Arbitration and Conciliation Act, 1996 ("Arbitration Act").

(2.) A Hotel Franchisee and Management Agreement dated February 10, 2021 ("Resort Management Agreement") was executed between the Petitioner-Applicant, Lords Inn Hotels and Developers Private Ltd. (" Lords Inn") and Respondent No. 1, Pushpam Resorts LLP (" Pushpam"). Respondent Nos. 2 to 4 are partners of Pushpam.

(3.) Pushpam built a resort on land owned by it at Karjat (" Resort"). Under the Resort Management Agreement, Lords Inn was contracted to operate and manage the Resort.