ANOOP SHARMA Vs. PUKHRAJ SINGH CHUG

JUDGEMENT

(1.) This appeal assails judgment dtd. 23/8/2024, passed by a learned Single Judge of this Court in OMP (I) (COMM) 273/2024 and order dtd. 13/11/2024, whereby an application filed by the appellant under Sec. 9 of the Arbitration and Conciliation Act, 1996 "the 1996 Act" hereinafter, has been disallowed by a learned Single Judge of this Court.

(2.) We agree that the learned Single Judge has erred in passing the impugned order, but only on the side of leniency. The learned Single Judge has visited the appellant with costs of 50,000/-. In our view, the costs are required to be enhanced.

(3.) Towards this end, we put it to Mr. Upamanyu Sharma, learned Counsel appearing for the appellant that, given the nature of the present appeal, if we were not in agreement with his submissions, it might invite enhancement of costs. He submits that his instructions are to press the appeal.