M.RAJKUMAR Vs. SOUTHERN RAILWAY

JUDGEMENT

(1.) THIS application under Section 9 of the Arbitration and Conciliation Act, 1996, has been filed for grant of ad-interm injunction, restraining the respondents from effecting any recovery on / from bills of the applicant by applying vitiation clause under Contract No.13/CN/2011 dated 02.02.2011, pending adjudication of the dispute / issue of applicability of vitiation clause in the arbitration.

(2.) IN support of the prayer made, affidavit filed by the applicant reads as under

(3.) THE counter has been filed on behalf of the respondents, which reads as under: