R.F.NARIMAN,J. - (1.) Leave granted.
(2.) The present appeal arises out of a dispute between the Appellant, who is a registered broker with the National Stock Exchange, and the Respondent, its client, regarding certain transactions in securities and shares. The Respondent had initiated an arbitration proceeding against the Appellant, claiming an amount of Rs. 7,36,620/-, which was rejected by the Sole Arbitrator vide an Arbitration Award dated 08.12.2009.
(3.) The appeal arises out of an agreement dated 03.07.2008, which contains the following clauses: "General Clause 1. The parties hereto agree to abide by the provisions of the Depositories Act, 1996, SEBI (Depositories and Participants) Regulation, 1996 Bye-Laws and Operating Instructions issued by CDSL from time to time in the same manner and to the same extent as if the same were set out herein and formed part of this Agreement." xxx xxx xxx "Arbitration 11. The parties hereto shall, in respect of all disputes and differences that may arise between them, abide by the provisions relating to arbitration and conciliation specified under the Bye-Laws." xxx xxx xxx "Jurisdiction 12. The parties hereto agree to submit to the exclusive jurisdiction of the courts in Mumbai in Maharashtra (India).";