PHOOL KUMAR Vs. MAHINDRA AND MAHINDRA

JUDGEMENT

(1.) THIS is an appeal filed under Section 37 of the Arbitration and Conciliation Act, 1996 (hereafter referred to as the Act). The appeal is essentially directed the order dated 06.01.2014, passed by the learned Additional District Judge (in short the ADJ). The appellant being aggrieved has preferred this appeal.

(2.) IN order to dispose of this appeal, the following broad facts are required to be noticed : -

(3.) IT is, in this background, that the impugned order dated 16.01.2014, came to be passed.