NANDITA SENGUPTA Vs. SEEMA DASGUPTA

JUDGEMENT

(1.) The present petition under Section 9 of the Arbitration and Conciliation Act, 1996 hereinafter referred to as 'the Act', has been filed seeking the following interim reliefs:

(2.) The factual background is as follows:

(3.) Mr. Prashanto Sen, learned Senior Counsel for the Petitioner submits as follows: