BEML LIMITED BANGALORE Vs. BUCYRUS INTERNATIONAL BANGALORE

JUDGEMENT

(1.) Appeal under Section 37(1)(a) of the Arbitration and Conciliation Act, 1996 (referred to as 'the Act' hereinafter), directed against the order dated 06.04.2010, passed in A.A. No. 284/2010, allowing in part the appellant's application made under Section 9 of the Act. The learned District Judge has granted prayer 'D' and rejected prayers 'A' to 'C', sought for in the application.

(2.) Appeal is for securing all the reliefs that had been sought for before the District Court, which are as under:

(3.) Appellant/petitioner is aggrieved by the following order made by the learned Judge of the trial Court: