SHININGKART ECOMMERCE PVT LTD Vs. JIAYUN DATA LIMITED

JUDGEMENT

(1.) I.A. No.8610/2019

(2.) This is an appeal filed under Section 37 (2) of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act") against the order dated 31.05.2019. I must indicate at the very outset that in the prayer clause, which obtains in the appeal, there is no reference to the earlier order of the arbitral tribunal, which is, dated 21.04.2019 - though, a substantial part of the argument which has been advanced before me by Mr. Dutta, learned senior Advocate, appearing on behalf of the appellant, is channelized towards impugning the validity of that order of the arbitral tribunal.

(3.) Therefore, I would grant some leeway to the appellant and, thus, allow it to contend before me as if the appeal is directed against both orders.