EUREKA BUILDERS, HUBLI Vs. GULABEHAND

JUDGEMENT

(1.) Revision under Section 115 of C.P.C. is by the applicant whose application under Section 8 of the Arbitration and Conciliation Act, 1996 (herein after referred to as 'the Arbitration Act') has been rejected by the impugned Order in O.S. No. 37/2010. Revision is posted for admission after notice to the respondents. The respondent Nos. 2 to 7 have entered caveat.

(2.) Heard regarding admission. The factual matrix to which the learned Counsel have adverted to, and manifest from the records, reveals:

(3.) Learned Counsel for the petitioners was at his best in bringing to the notice of the Court several proceedings in the recent past between persons who are arrayed as parties in this revision. He has furnished chronology of events and appended documents.