CBRE SOUTH ASIA PVT LTD Vs. FIITJEE

JUDGEMENT

(1.) The present petition has been filed under Section 11 (6) of the Arbitration & Conciliation Act, 1996 ("the Act" for short) with the following prayers:-

(2.) At the outset, learned counsel for the Respondent raises an objection with respect to the maintainability of the present petition. On this issue, learned counsel for the Petitioner refers to the order passed in Arbitration Petition No. 844/2018 whereby, this Court while disposing of the petition filed under Section 11 of the Act granted liberty to the Petitioner to file a fresh petition.

(3.) Learned counsel for the Petitioner submits that liberty granted by the Court specifically notes that petition under Section 11 of the Act could be filed and hence the present petition is maintainable.