CHENNAI METRO RAIL LIMITED Vs. LANCO INFRATECH LIMITED

JUDGEMENT

(1.) This application has been filed under section 9 of the Arbitration and Conciliation Act, for staying the further proceedings of the Arbitral Tribunal consisting of 2nd, 3rd and 4th Respondents with regard to the dispute between the Applicant and the 1st Respondent until to obtain leave from NCLT, Hyderabad to proceed with the arbitration proceedings.

(2.) The brief facts leading to file this application is as follows:

(3.) It is the further case of the applicant that a writ petition also filed by the applicant before this Court and this court has held that writ is not maintainable. Since the writ petition is dismissed holding that application under Section 9 has to be filed. Hence this application filed under section 9 of the Arbitration and Conciliation Act, which is very well maintainable.