MOHAN BABU Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is filed under Section 37(1)(a) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") questioning the order of the Court below issuing notice to the respondents. The record reveals that the appellant herein filed an application under Section 9 of the Act seeking interim relief. He also filed interim application seeking interim relief. The Court below after hearing issued notice to the respondents on the interim application with a specific direction that the respondents shall be served notice on IA I and main petition.

(2.) IT seems no action is taken by the appellant, subsequently. Thereafter one more order came to be issued on 14.08.2013 issuing notice on IA I and main petition returnable by 30.09.2013. Questioning the said orders this appeal is filed.