H.N.M. PRASAD Vs. VASUNDARA SRINIVASAN

JUDGEMENT

(1.) Heard the learned counsel for the parties. With their consent, the matter is taken up for final hearing.

(2.) Sri. H. N. M. Prasad a practicing advocate of Bangalore city is the petitioner in the present case. He has passed an award in terms of the provisions of the Arbitration and Conciliation Act, 1996 on 10.3.2015 relating to a case between Vasundhara Srinivasan and M/s. Keppel Puruvankara Developers Pvt. Ltd. The said award passed is challenged by respondent No.1- Vasundhara Srinivasan before the City Civil Court Bangalore in Arbitration Suit i.e., A.S.No.62/2015 in terms of Section 34 of Arbitration and Conciliation making M/s. Keppel Puruvankara Developers Pvt. Ltd. as defendant No.1 and Sri.H.N.M.Prasad, Arbitrator as defendant No.2.

(3.) Learned Judge of the Arbitration Court has issued summons directing Sri. H. N. N. Prasad, the petitioner herein to appear before him on 1.8.2015 in order to show cause against the application filed under Section 34 of Arbitration and Conciliation Act, lest the application would be heard and determied ex parte. Being aggrieved by the said summons issued by the City Civil Court, present petition is filed under Article 227 of Constitution of India.