PRADEEP KUMAR N. DWIVEDI Vs. KETAN DWIVEDI

JUDGEMENT

(1.) Petitioner seeks assistance of the Court in taking evidence in terms of Sec. 27 of the Arbitration and Conciliation Act, 1996.

(2.) Learned counsel for the petitioner submits that by orders dtd. 6/2/2021 and 7/8/2021, petitioner has been permitted by the Arbitral Tribunal to approach this Court under Sec. 27 of the Act.

(3.) In view of the above, this petition is allowed. The three witnesses mentioned in paragraph 13 of the petition be summoned to appear before the Arbitral Tribunal with the summoned record at the venue i.e. Neeti Bagh Club on 22/4/2022 at 3 PM.