HEUBACH COLOUR PVT LTD Vs. NARMADA CLEAN TECH

JUDGEMENT

(1.) By seeking draft amendment dated 05th March, 2020 which already forms part of the papers of the Appeal, learned advocate for the appellant seeks to add the Notified Area Authority GIDC, Ankleshwar, as party. However, it was noticed that the said party is already arrayed as respondent No.2 in the cause-title of the Appeal as well as in the Civil Application.

(2.) The amendment stands granted considering that the presence of Notified Area Authority would help to adjudicate the controversy effectively.

(3.) The present Appeal is under Section 37 of the Arbitration and Conciliation Act , 1996 read with Section 13 of the Commercial Courts Act, 2015, which is directed against order dated 03rd March, 2020 passed by the 4th Additional District Judge, Ankleshwar in application under Section 9 of the Arbitration Act, 1996 filed by the appellant herein. The said application came to be dismissed.