RAJIV K LUTHRA Vs. MOHIT SARAF

JUDGEMENT

(1.) The appeal impugns the judgment dated 18th January, 2021 of the Single Judge, allowing OMP (I) (COMM) No.339/2020, under Section 9 of the Arbitration and Conciliation Act, 1996, filed by the respondent.

(2.) The appeal was filed and on urgent mentioning got listed yesterday and was received by us, post court commencement hours and was taken up for hearing at about 1600 hours. The senior counsels for the appellant sought stay of the operation of the impugned judgment dated 18th January, 2021. The senior counsels for the respondents appearing on advance notice opposed the grant of stay.

(3.) Considering that the disputes are amongst advocates of this Court, we started hearing of the appeal yesterday itself by limiting the time of arguments on behalf of the appellant as well as the respondent to two hours each. The senior counsels for the appellant were heard for about fifteen minutes yesterday and the further hearing adjourned to 29th January, 2021. The Single Judge, while allowing the Section 9 petition filed by the respondent, on request of the counsels for the appellant, had directed his judgment to remain in abeyance till today. We thus posted the hearing qua arrangement if any to be made during the pendency of this appeal, to today.