SUNRISE ASSOCIATE Vs. CAVENDISH INDUSTRIES LTD.

JUDGEMENT

(1.) After hearing arguments of learned counsel for the parties extensively as well as the basis upon which the impugned order has been passed by the learned Arbitral Tribunal, with the consent of the parties, this Court passes the following directions:- [ The proceeding has been conducted through Hybrid mode ]

(2.) In view of the above, the petition stands disposed of with no order as to costs.

(3.) Whatever costs has been imposed by the Arbitral Tribunal, are not interfered by this Court in the present petition.