RAKESH JAIN Vs. PREETI JAIN

JUDGEMENT

(1.) The petitioner has filed the present petitions under Section 27(5) of the Arbitration and Conciliation Act, 1996 (hereafter "the Act") read with Section 11 and 12 of the Contempt of Courts Act, 1971.

(2.) The petitioner prays that the proceedings for the Contempt of Courts Act, 1971 be initiated against the respondents for wilful disobedience of the order dated 14.10.2004 and interim award dated 01.04.2010 passed by the Sole Arbitrator.

(3.) Mr Yogesh Jain, (the respondent in OMP (CONT.) 3/2017) is the brother of the petitioner and Ms Preeti Jain (the respondent in OMP (CONT.) 2/2017) is the petitioner's sister-in-law (Yogesh Jain's wife).