NEERAJ KUMARPAL SHAH Vs. DINESH SHIVANNA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 29.12.2016 passed by the learned Judge, Commercial Court, Ahmedabad City (hereinafter referred to as "learned Commercial Court") in Commercial Civil Misc. Application No.111/2016 by which the learned Commercial Court has rejected the said application submitted by the appellant, under section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "Arbitration Act"), the appellant herein - appellant (hereinafter referred to as "appellant") has preferred the present First Appeal.

(2.) That the facts leading to the present First Appeal in nutshell are as under:

(3.) Shri Mihir Thakore, learned Senior Advocate has appeared on behalf of the appellant hrein. Shri Kirat Nagra, learned Advocate has appeared with Shri Parth Contractor, learned Advocate on behalf of original opponent Nos.1 and 3 herein and Shri Aditya Yagnik, learned Advocate has appeared on behalf of original opponent No.6 herein.