MUKESH KHURANA Vs. RAHUL CHAUDHARY

JUDGEMENT

(1.) Appellant has taken exception to order dtd. 29/4/2024 passed by learned Trial Court whereby his application moved under Sec. 8 of Arbitration and Conciliation Act, 1996 has been dismissed.

(2.) For the sake of convenience and as per the nomenclature of the parties in the suit in question, I would be referring appellant herein as 'defendant' and respondent herein as 'plaintiff' in the present order.

(3.) Facts lie in a very narrow compass.