RELIANCE CAPITAL LTD. Vs. INDUSIND BANK LTD.

JUDGEMENT

(1.) The matter was argued at some length on the previous occasion. Parties took time to take instructions. They agree now that the disputes and the diferences between the Petitioner, Reliance Capital Limited, and the 1st Respondent, Indusind Bank Limited arising from the Framework Agreement dated 5th July 2019 read with the Deed of Adherence dated 20th July 2019 will be referred to the sole arbitration of Mr Fredun E DeVitre, learned Senior Counsel of this Court.

(2.) The Framework Agreement contains clauses for arbitration, governing law and jurisdiction. The relevant clauses are:

(3.) The present petition under Section 9 is to be disposed of as an application under Section 17 by the learned sole arbitrator appointed by this order by consent.