AVON HEALTHCARE PRIVATE LIMTED Vs. TRADE INTERNATIONAL

JUDGEMENT

(1.) C.M. No. 14837/2021(for exemption)

(2.) The application is disposed of. FAO(OS) (COMM) 67/2021 & C.M. No. 14838/2021(for ad-interim exparte stay)

(3.) This appeal, under Section 37 of the Arbitration and Conciliation Act, 1996, impugns the order dated 15th February, 2021 of dismissal of OMP(I)(COMM) No.143/2020 under Section 9 of the Arbitration Act preferred by the appellant.