DINESH GUPTA Vs. ANAND GUPTA

JUDGEMENT

(1.) This appeal, under Sec. 37(2)(b) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the 1996 Act"), assails the direction, in para 3.28 of order, dtd. 18/2/2020, passed by the learned Sole Arbitrator, to the appellants to furnish suitable security, equivalent to the sums involved, to the learned Arbitral Tribunal. Vide subsequent order dtd. 14/5/2020, the learned Sole Arbitrator has clarified that the security would be furnished within a period of four weeks, to the satisfaction of the learned Sole Arbitrator.

(2.) With consent of parties, who have been heard over several days, this judgement disposes of the appeal of the appellant.

(3.) Anand Gupta, Rajesh Gupta and Dinesh Gupta are brothers, Anand Gupta being elder to Rajesh Gupta, who is elder to Dinesh Gupta. Dinesh Gupta is Appellant No. 1, and Anand Gupta is Respondent No. 1, in these proceedings. Rajesh Gupta has not been impleaded as a party.