KRISHNA UDYOG Vs. UNION OF INDIA

JUDGEMENT

(1.) The Arbitral Tribunal has already been constituted to arbitrate on the disputes between the parties.

(2.) Learned counsel for the petitioner submits that in that view of the matter, this petition may be disposed of by referring the present dispute to the learned Arbitral Tribunal, to be decided as an application under Sec. 17 of the Arbitration and Conciliation Act, 1996 'the 1996 Act', hereinafter.

(3.) It appears that the petitioner has already moved an application under Sec. 17 of the 1996 Act before the learned Arbitral Tribunal for interim protection against certain actions which were taken against the petitioner by the respondent after the recovery notice dtd. 9/11/2023, which forms subject matter of the present petition and that, in that application, the learned Arbitral Tribunal has already passed an interim order on 17/6/2024, though learned counsel for the respondent submits that the respondent is intending to challenge the said order in appropriate proceedings.