SURAKSHA SALVIA LLP Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This appeal arises out of a judgment dtd. 21/3/2025 passed by the learned Judge, Commercial Court, Shillong, in an application filed under Sec. 9 of the Arbitration and Conciliation Act, 1996.

(2.) The learned judge dismissed the application, inter alia, on the ground that the appellant/petitioner is not a party to the Memorandum of Understanding (MOU).

(3.) The limited issue on which this appeal is required to be heard is whether the appellant/petitioner is entitled or could maintain an application under Sec. 9 of the Arbitration and Conciliation Act, 1996 (for short 'the Act of 1996').