EASY TRIP PLANNERS LTD Vs. ONE97 COMMUNICATIONS LTD

JUDGEMENT

(1.) A learned three-member Arbitral Tribunal has, in arbitral proceedings between the parties of which it is in seisin, passed an interlocutory order on 18/6/2022, rejecting an application filed by the petitioner under Order VII Rule 14 of the Code of Civil Procedure, 1908, to bring on record additional documents.

(2.) This petition, under Article 227 of the Constitution of India, assails the said order.

(3.) To my mind, the present petition is not maintainable, in view of the following enunciation of the law, to be found in paras 45 and 46 of the report in SBP & Co. v. Patel Engineering Ltd.,(2005) 8 SCC 618. :