LATA YADAV Vs. SHIVAKRITI AGRO PVT. LTD

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India challenging the order dtd. 20/11/2024 (hereafter 'impugned order') passed by the learned Arbitrator.

(2.) By the impugned order, the learned Arbitrator rejected the application under Sec. 16(3) read with Sec. 32(2)(c) of the Arbitration and Conciliation Act, 1996 ('Act'), preferred by the petitioner, seeking termination of the arbitral proceedings on the ground that the disputes are non-arbitrable for the reason that the contract entered into between the parties was void ab initio, and that the assets which are subject matter of the proceedings have been provisionally attached by the Enforcement Directorate under Sec. 5 of the Prevention of Money Laundering Act, 2002 ('PMLA').

(3.) The brief facts of the case are as follows: