NAVINBHAI R THAKKAR Vs. GAUTAM SARABHAI

JUDGEMENT

(1.) CHALLENGE is made to the order of City Civil Court dated 7 th July 2011 and 26th September 2011 respectively below Exhs. 54 and 164 in Regular Civil Suit 2457/98 by way of this petition preferred under Article 227 of the Constitution of India.

(2.) IT is the case of the present petitioner that he was a broker and the respondent was a sub broker at the Ahmedabad Stock Exchange. Certain disputes arose between the parties which were referred to the Arbitrators which culminated into award on 29th November 1997 directing the respondent to pay a sum of Rs

(3.) WHEN challenged before the Apex Court by way of Special Leave Petition (Civil) No. 17337/11 on 9 th January 2012 the same was dismissed as well and the award passed by both the arbitrators has thus been confirmed.