JASMEET SINGH MARWAH Vs. CENTRAL COURT HOTEL

JUDGEMENT

(1.) Cm No.24177/2021

(2.) The instant appeal, filed under Section 37 of the Arbitration and Conciliation Act, 1996 [in short '1996 Act'] is preferred against the order dated 15.02.2021, and consequential orders dated 19.04.2021 and 05.07.2021, passed by the learned single judge, in a petition, instituted by the respondents, under Section 9 of the 1996 Act.

(3.) The record shows that the second impugned order, i.e., the order dated 19.04.2021 merely directed the appellant to comply with the court's earlier order dated 15.02.2021. This order, however, came to be passed in the review petition filed on behalf of the appellant i.e. Rev.P.No.55/2021. On that date, a request for accommodation was made on behalf of Ms. Avnish Ahlawat, who appears on behalf of the appellant/review petitioner. The matter was, thus, directed to be re-listed on 05.07.2021.