KLR GROUP ENTERPRISES Vs. MADHU H.V.

JUDGEMENT

(1.) Whether an order refusing or granting ex-parte interim measure on an application under Sec. 9 of the Arbitration and Conciliation Act, 1996 (for short 'Act, 1996') falling under 'Commercial Arbitration Dispute' is appealable order under Sec. 37 of the Act, 1996, or such an appeal, barred under the proviso to Sec. 13(1A) of the Commercial Courts Act, 2015? (for short 'Act, 2015').

(2.) The respondents have raised a contention that the present appeal impugning the order of the Commercial Court, issuing emergent notice, and declining 'ex-parte' interim measure on an application under Sec. 9 of the Act, 1996 is not maintainable.

(3.) Learned Senior counsel Sri.Dhananjay Joshi, appearing for the appellant raised the following contentions: