ARUN PANDEY Vs. VIKAS ARORA

JUDGEMENT

(1.) Allowed, subject to just exceptions. EFA(OS)(COMM) 2/2022& CM No.8564/2022[Application filed on behalf of the appellants for interim relief]

(2.) This is an appeal preferred against the order of the learned Single Judge dtd. 19/7/2022, passed in OMP(ENF.)(COMM.) 30/2020 filed by the appellants under Sec. 36 of the Arbitration and Conciliation Act, 1996 [in short, the "Act"].

(3.) Mr Rajat Sehgal, who appears on behalf of the respondents, says that the present appeal is not maintainable for the reason that, curiously enough, the appellants had instituted an enforcement petition under Sec. 36 of the Act, whereas the respondents are the persons in whose favour the award has been passed.