Curesectors Solutions Private Limited vs Disruptors Of Tomorrow Hub Spaces And ...
2026 Latest Caselaw 2288 Mad

Citation : 2026 Latest Caselaw 2288 Mad
Judgement Date : 30 April, 2026

[Cites 2, Cited by 0]

Madras High Court

Curesectors Solutions Private Limited vs Disruptors Of Tomorrow Hub Spaces And ... on 30 April, 2026

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 30.04.2026

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                         Arb Appeal Nos.57 to 62 of 2026
                                                         &
                           CMP Nos.10109, 10112, 10103, 10105, 10106, 10107, 10061, 10096,
                                       10098, 10062, 1009 & 10094 of 2026


                     Curesectors Solutions Private Limited
                     Represented by its Authorised Signatory
                     Mr.S.Sachin
                     Having its regisered Office at:
                     1B, No.10, Valliammai Illam,
                     Seethammal Colony, 2nd Main Road,
                     Alwarpet, Chennai-600 018.
                                                                       ... Appellant
                                                         -vs-

                     Disruptors of Tomorrow Hub Spaces & Suits LLP
                     Represented by its Co-Founder
                     Mr.P.Manoj
                     Having its registered office at:
                     Module No.115, 1st Floor,
                     Tidel Park No.4, Rajiv Gandhi Salai,
                     Taramani, Chennai-600 113.
                                                                       ... Respondent

                     PRAYER in Arb. Appeal No.57 of 2026: Arb. Appeal filed under Section
                     37(2)(b) of the Arbitration and Concilation Act, 1996, praying to set aside
                     the order dated 16.03.2026 passed in Application No.8 of 2025 in Arbitration
                     Case No.2 of 2025 on the file of the learned Sole Arbitrator, Gautam
                     S.Raman, and pass such suitable order or orders as this Hon’ble Court may
                     1/6




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                     deem fit and proper in the circumstance of the case and thus render justice.

                     PRAYER in Arb. Appeal No.58 of 2026: Arb. Appeal filed under Section
                     37(2)(b) of the Arbitration and Concilation Act, 1996, praying to set aside
                     the order dated 16.03.2026 passed in Application No.5 of 2025 in Arbitration
                     Case No.2 of 2025 on the file of the learned Sole Arbitrator, Gautam
                     S.Raman, and pass such suitable order or orders as this Hon’ble Court may
                     deem fit and proper in the circumstance of the case and thus render justice.

                     PRAYER in Arb. Appeal No.59 of 2026: Arb. Appeal filed under Section
                     37(2)(b) of the Arbitration and Concilation Act, 1996, praying to set aside
                     the order dated 16.03.2026 passed in Application No.9 of 2025 in Arbitration
                     Case No.2 of 2025 on the file of the learned Sole Arbitrator, Gautam
                     S.Raman, and pass such suitable order or orders as this Hon’ble Court may
                     deem fit and proper in the circumstance of the case and thus render justice.

                     PRAYER in Arb. Appeal No.60 of 2026: Arb. Appeal filed under Section
                     37(2)(b) of the Arbitration and Concilation Act, 1996, praying to set aside
                     the order dated 16.03.2026 passed in Application No.6 of 2025 in Arbitration
                     Case No.2 of 2025 on the file of the learned Sole Arbitrator, Gautam
                     S.Raman, and pass such suitable order or orders as this Hon’ble Court may
                     deem fit and proper in the circumstance of the case and thus render justice.

                     PRAYER in Arb. Appeal No.61 of 2026: Arb. Appeal filed under Section
                     37(2)(b) of the Arbitration and Concilation Act, 1996, praying to set aside
                     the order dated 16.03.2026 passed in Application No.11 of 2025 in
                     Arbitration Case No.2 of 2025 on the file of the learned Sole Arbitrator,
                     Gautam S.Raman, and pass such suitable order or orders as this Hon’ble
                     Court may deem fit and proper in the circumstance of the case and thus
                     render justice.

                     PRAYER in Arb. Appeal No.62 of 2026: Arb. Appeal filed under Section
                     37(2)(b) of the Arbitration and Concilation Act, 1996, praying to set aside
                     the order dated 16.03.2026 passed in Application No.10 of 2025 in
                     Arbitration Case No.2 of 2025 on the file of the learned Sole Arbitrator,
                     Gautam S.Raman, and pass such suitable order or orders as this Hon’ble
                     Court may deem fit and proper in the circumstance of the case and thus
                     render justice.
                     2/6




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                                  In all Arb Appeals

                                  For Applicant          : Mr.S.R.Rajagopal, Senior Advocate
                                                           for Mr.B.Arvind Srevatsa

                                  For Respondent          : Mr.K.M.Mrithun Jayan


                                                       COMMON ORDER

These appeals arise out of an order dated 16.03.2026 under Section 17

of the Arbitration and Conciliation Act, 1996.

2. The appellant, who is the respondent in arbitral proceedings, is the

sub-lessee of the respondent. By order impugned herein, the appellant was

directed to pay the rents for the period between September and October,

2025 amounting to Rs.23,18,253/- and all further rents payable for the

subsequent months within a period of two weeks from the date of the order

along with the contractual rate of interest. The appellant was also directed to

pay the claimant a sum of Rs.17,86,827.28 within two weeks from receipt of

a copy of the order.

3. Learned senior counsel for the appellant submits that the sum of

Rs.17,86,827.28 was deposited under D.D.No.152493 pursuant to an

https://www.mhc.tn.gov.in/judis application filed in that regard by the respondent. He submits that learned

Arbitrator erred in directing that said amount be paid to the respondent

/claimant instead of being deposited to the credit of the arbitral proceedings.

As regards payment of rental arrears, he submits that the claim of

Rs.90,71,672/- has been made by the respondent, but said claim is not

admitted by the appellant. He also submits that the appellant is ready and

willing to create a fixed deposit for a sum of Rs.25 lakhs within three weeks

from today and another fixed deposit for a sum of Rs.25 lakhs within six

weeks.

4. Accordingly, the following interim directions are issued:

(i) The appellant is directed to create a fixed deposit account for a sum

of Rs.17,86,827.28 as replacement for D.D.No.152493. Such fixed deposit

account shall be in the name of the respondent for an initial term of one year

on auto renewable basis until disposal of the arbitral proceedings. The

original fixed deposit receipt or its electronic equivalent shall be handed

over to the arbitrator. This shall be done within two working days from the

date the appellant receives D.D.No.152493 from learned Arbitrator.

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