LINDSAY INTERNATIONAL PRIVATE LIMITED Vs. LAXMI NIWAS MITTAL

JUDGEMENT

(1.) The instant application has been filed by the plaintiff in the suit seeking to restrain defendant no. 3 from taking any further step that will amount to commencement of arbitration proceedings on the basis of the arbitration agreement contained in the Share Holders' Agreement dated 21st January,2010 (Share Holders' Agreement) to be read with along with an amendment thereto dated 29th February, 2016.

(2.) A Share Holders' Agreement was entered into by the plaintiff nos. 1,2 and 3 inter alia with the defendant no. 3. Prima facie it appears to this Court that the person in control and management of the defendant nos. 2 to 32 is the defendant no. 1.

(3.) Disputes and differences arose between the parties in respect of their rights and liabilities under the aforesaid Share Holders' Agreement.