COX AND KINGS LTD Vs. SAP INDIA PVT. LTD

JUDGEMENT

(1.) Cox and Kings Ltd. (hereinafter referred to as the "petitioner") has filed the present petition in terms of Sec. 11(6) read with Sec. 11(12)(a) of the Arbitration & Conciliation Act, 1996 (for short "the Act, 1996"), seeking appointment of an arbitrator for the adjudication of disputes and claims in terms of clause 15.7 of the Services General Terms and Conditions Agreement dtd. 30/10/2015 entered into between the Petitioner and SAP India Pvt. Ltd. (hereinafter referred to as the "respondent no. 1")

(2.) The petitioner is a company registered under the Companies Act, 1956 and is engaged in the business of providing tourism packages and hospitality services to its customers.

(3.) Respondent no. 1 is also a company registered under the Companies Act, 1956 and is engaged in the business of providing business software solution services. It is a wholly-owned subsidiary of SAP SE GMBH (Germany) (hereinafter referred to as the "respondent no. 2"), a company incorporated under the laws of Germany.