The case involves a dispute between the applicant TIL and Apex and the non applicant AV Birla Group regarding the enforcement of a shareholders agreement and subsequent actions taken by ... both parties The applicants accused the non- applicant of material breaches of the shareholders agreement leading them to issue termination notice s and ultimately seek arbitration the non applicants however contested the existence of any arbitrable disputes claiming that the applicants had exited the company and forfeited their rights under the agreement by entering into a Share purchase agreement