RAKESH KUMAR Vs. CIDEAS INVESTMENT INDIA PVT. LTD.

JUDGEMENT

(1.) Cm No.30339/2015 (Exemption) and CM No.30340/2015 (Exemption)

(2.) This is an appeal against order dated 05.10.2015, passed by the trial court in an application under Section 34 of the Arbitration and Conciliation Act, 1996, filed by the petitioner.

(3.) To be noted, under the aforementioned lease agreement, the appellant had obtained a loan for a vehicle bearing the following description :-