MURUDESHWAR CERAMICS LTD Vs. EXECUTIVE DIRECTOR

JUDGEMENT

(1.) Petitioner is knocking the doors for assailing subject demand notices. After service of notice, the respondents having entered appearance through their Panel Counsel, opposes the petition contending that there is an arbitration clause pursuant to which they should be referred for arbitration. Learned counsel for petitioner submits that already Civil Miscellaneous Petition in this regard is filed after seeing objection statement of the respondents and till CMPs are taken up, some interim protection may be granted.

(2.) To facilitate the petitioner working out the grievance in Civil Miscellaneous Petitions, the respondents are directed to not to precipitate the subject demands for a period of four weeks or till disposal of CMP, whichever is earlier.

(3.) In view of the above, these petitions are disposed of keeping open all contention of both the sides.