M. VEDANTHA SAI KRISHNA AND ANOTHER Vs. UNIQUE GARDENS REP. BY ITS MANAGING PARTNER SRI. P. CHANDRASHEKAR

JUDGEMENT

(1.) This is an application under section 11 (6) of the Arbitration and Conciliation Act, 1996; hereinafter referred to as the Act.

(2.) Heard the learned counsel for the applicants and the learned counsel for the respondent in the light of the pleadings on record.

(3.) The contract between the parties in the favour of a Development Agreement-cum-General Power of Attorney, dated 07.05.2017 is not disputed. The availability of an arbitration agreement between the parties is evidenced by Clause 30 of that contract.