As per case facts, the plaintiff agreed to acquire shares of a defendant company from another defendant, making payments to various defendants. However, the shares were not transferred, leading the ... plaintiff to allege fraud by all defendants and seek monetary relief and a declaration regarding an arbitral award (between other defendants) not binding on them. The defendant sought to refer the suit to arbitration, citing an arbitration clause in their Memorandum of Understanding. The question arose whether the entire suit, involving multiple defendants (some not parties to the arbitration agreement) and intertwined causes of action including fraud, could be referred to arbitration under Section 8. Finally, the Court dismissed the arbitration application, finding that the cause of action and reliefs pleaded were so interconnected and intertwined among all defendants (many of whom were not parties to the arbitration agreement) that they could not be bifurcated or segregated for arbitration.