VIDYA MANDIR CLASSES LIMITED Vs. HARSH TIWARY

JUDGEMENT

(1.) Given the urgency of the matter, short notice had been issued in this petition.

(2.) Pleadings in this petition had been completed and learned Counsel for the parties have also filed written submissions. They have also been heard at length. Given the nature of the controversy, the Court proceeds to dispose of the matter with the consent of learned Counsel for the parties.

(3.) This petition, preferred under Sec. 9 of the Arbitration and Conciliation Act, 1996, ("the 1996 Act"), seeks pre-arbitral interim reliefs.