PRIYANKA GUPTA Vs. ANIL CHOWDHURY

JUDGEMENT

(1.) The Court: G.A.3 of 2022 is filed by the Defendant No.3 being M/s Asian Tea & Exports Ltd., a company registered under the Companies Act, 1956, praying for referring the instant dispute to arbitration.

(2.) The sum and substance of the application may be summarized as follow:

(3.) Affidavit was filed by the Defendant Nos.1 and 2 in support of the instant application.