CREATIVE INFOCITY LTD Vs. GUJARAT INFORMATICS LTD

JUDGEMENT

(1.) RULE. Mr. B. H. Chhatrapati, learned Advocate waives the service of notice of rule on behalf of the respondent.

(2.) WITH the consent of the learned Advocates appearing on behalf of the respective parties, the petition is taken up for final hearing today.

(3.) BY way of this petition under Art. 227 of the Constitution of India, the petitioner-original plaintiff named Creative Infocity Limited (hereinafter shall be referred to as "the petitioner" for convenience) has prayed for appropriate writ, order and/or directions quashing and setting aside the impugned order dated 22-12-2008 passed by the learned 8th Additional Senior Civil Judge, Gandhinagar below application Exh. 17 in Regular Civil Suit No. 427 of 2008, by which, the learned trial Court has allowed the said application Exh. 17 submitted by the respondent - original defendant named the Gujarat Informatics Limited (hereinafter referred to as "the respondent" for short) under Sec. 8 of the arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act" for convenience) referring the parties to arbitration to resolve the dispute as provided in the Concession Agreement.