JASMINE BUILDMART PVT. LTD. Vs. NEERU JAIN

JUDGEMENT

(1.) This appeal is directed against the order dtd. 27/7/2020, passed by the learned Single Judge in IA No.721/2020 in O.M.P. (I) (COMM.) No.280/2019.

(2.) The learned Single Judge, via judgment dtd. 21/10/2019, had, in exercise of powers vested in her under Sec. 9(1) of the Arbitration and Conciliation Act, 1996 [in short, '1996 Act'], passed an interim order in favour of the respondent i.e., the original petitioner. The interim directions issued by the learned Single Judge, via the said judgment, were to remain in place for a period of 90 days, as prescribed under Sec. 9(2) of the 1996 Act.

(3.) Ms Bina Gupta, who appears for the appellant i.e., the original respondent, says that a further clarification is required as to what would happen with regard to the steps that the appellant [i.e., the original respondent] took while the judgment dtd. 21/10/2019 was in place i.e., before the impugned order i.e., order dtd. 27/7/2020 was issued.