INDIANA TRAVELS PVT. LTD. Vs. INSION PRIVATE LIMITED

JUDGEMENT

(1.) CM APPL. 9203/2021 (of the appellant for exemption)

(2.) The application is disposed of.

(3.) This appeal, under Section 37(2) of the Arbitration and Conciliation Act, 1996 read with Section 13 of the Commercial Courts Act, 2015, impugns the order dated 11th February, 2021 of the Commercial Court on an application for interim measures, under Section 9 of the Arbitration Act, being OMP (COMM) No. 611/2020 preferred by the appellant.