HITACHI INDIA PRIVATE LTD Vs. AQUAFIL WINTECH JV

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner - original claimant has approached this Court against the order dated 1 st March 2023 passed by the learned Arbitrator, whereby an application preferred by the petitioner for impleadment of Aquafil Polymers Company Limited as respondent No.2 and Wintech Engineers Private Limited as respondent No.3 being proper and necessary parties in the arbitral proceedings between the claimant and the respondent, came to be dismissed.

(2.) The facts, as per the petitioner, can be stated as under:

(3.) Being aggrieved and dissatisfied by the impugned order dtd. 1/3/2023, the petitioner has approached this Court by way of this petition under Articles 226 and 227 of the Constitution of India.