INTEC CAPITAL LIMITED Vs. SHEKHAR CHAND JAIN

JUDGEMENT

(1.) This is an appeal filed under Sec. 37(2)(a) of the Arbitration and Conciliation Act, 1996 (for brevity "the Act") against the impugned order dtd. 20/4/2024 passed by the learned arbitrator in an arbitration matter, being Case Ref. No. DIAC/6864B/09-23 titled as "M/s Intec Capital Ltd. v. M/s Shikhir Plast India Pvt. Ltd. & Others".

(2.) The description of the parties is that M/s Intec Capital Ltd. (hereinafter referred to as "the appellant") is a Non-Banking Financial Company incorporated under the provisions of the Companies Act, 1956. Mr. Shekhar Chand Jain (hereinafter referred to as "the respondent No. 1") is the proprietor of M/s Ganesh Polymers (hereinafter referred to as "the respondent No. 2").

(3.) The appellant has preferred the present appeal against the order dtd. 20/4/2024 passed by the learned arbitrator in the arbitration proceedings, whereby the application filed by the respondents was allowed and the respondents were deleted from the array of parties.