VASAVI CLUBS INTERNATIONAL , HYDERABAD Vs. GELLA KRISHNA VENI

JUDGEMENT

(1.) This appeal is filed against the order dated 24.02.2021 passed by the XXVI Additional Chief Judge, City Civil Court, at Hyderabad, in I.A.No.45 of 2021 in S.O.P.No.26 of 2020.

(2.) Heard the learned counsel for the appellants, and the learned counsel for the respondent.

(3.) The entire controversy in the present case revolves around the issue of whether an application filed under Section 8 of the Arbitration and Conciliation Act, 1996 is maintainable when there is admittedly no arbitration clause incorporated in the bye-laws.