VIVEKANANDA COLLEGE Vs. SANJAY KUMAR CHANDOK

JUDGEMENT

(1.) Present contempt petition has been filed alleging wilful disobedience of consent order dated 16th July, 2016, passed by learned Arbitrator.

(2.) Learned counsel for the petitioner states that the respondent has neither removed his belongings nor has he removed the Chaukidar/Guard from the work site. He also states that the respondent has now refused to attend the arbitration proceedings.

(3.) In the opinion of this Court, the petitioner has an alternative effective remedy under Section 27(5) of the Arbitration and Conciliation Act, 1996, which reads as under:-