(1.) This appeal under Clause 15 of the Letters Patent Act is at the instance of an unsuccessful writ applicant and is directed against the judgement and order passed by a learned Single Judge of this Court dated 18th May 2020 in the Special Civil Application No.18097 of 2017, by which, the learned Single Judge rejected the writ application preferred by the appellant herein on the ground that the same is not maintainable in law as it seeks to challenge an order passed by an Arbitrator rejecting the application preferred by the appellant herein under Section 16 of the Arbitration and Conciliation Act, 1996 (for short, "the Act, 1996").
(2.) The facts giving rise to this appeal may be summarised as under:
(3.) We need not delve much into the facts of this litigation as the controversy is in a narrow compass. The appellant herein is in a litigation before an Arbitral Tribunal. The appellant is a respondent before the Arbitral Tribunal.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN