SHREE TIRUPATHI UDYOG Vs. INDRAPRASTHA GAS LIMITED

JUDGEMENT

(1.) Ia No. 2999/2018 (Exemption)

(2.) The Arbitrator by his Impugned Order has dismissed the above application on the grounds that were communicated to the parties vide e-mail dated 20.01.2018.

(3.) The Arbitrator in his order records that an earlier application seeking stay of the proceedings on the ground that another arbitration proceeding is pending between the respondent and M/s Swastik Aluminium had been dismissed by the earlier Arbitrator on 29.01.2016 and the present application had been filed by the appellant belatedly and only to stall the arbitration proceedings that were pending between the parties before the Sole Arbitrator.