FULLERTON INDIA CREDIT CO. LTD. Vs. AFTAB AHMED

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 21.02.2018 whereby petitioner was proceeded exparte and his application under Section 8 of the Arbitration and Conciliation Act, 1996 was dismissed in default. Petitioner also impugns order dated 06.02.2020 whereby petitioner's application under Order VII Rule 11 CPC read with Section 8 of the Arbitration and Conciliation Act, 1996 was dismissed. Petitioner also impugns order dated 13.03.2020 whereby application of the petitioner under Order IX Rule 13 CPC read with Section 151 CPC seeking setting aside order dated 21.02.2018 was dismissed.

(3.) Learned counsel for the petitioner submits that in case one opportunity is granted to the petitioner to file his written statement, petitioner shall not press his application under Section 8 of Arbitration and Conciliation Act, 1996 and his application under Section VII Rule 11 CPC.