GUJARAT INFORMATICS LTD Vs. CRIATIVE INFOCITY LTD

JUDGEMENT

(1.) RULE. Mr. D. C. Dave, 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, present petition is taken up for final hearing today.

(3.) BY way of this petition under Article 227 of the Constitution of India, the petitioner - original defendant has prayed for appropriate writ, order and/or direction quashing and setting aside the impugned order passed by the learned 8th Additional senior Civil Judge and Judicial Magistrate, first Class, Gandhinagar dtd. 22/12/2008 in so far as directing the parties to the suit to maintain status-quo position with respect to the disputed property for a further period of 45 days, while allowing application Ex. 17 submitted by the petitioner - defendant directing the parties to the suit to go for arbitration as per the arbitration clause in the Concession Agreement.