E MURALIDHARAN Vs. VENKATARAMAN AND COMPANY

JUDGEMENT

(1.) THIS Application under Section 9 read with Section 43 (3)of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as' ; the Act') has been filed to extend the time for submission of the dispute to arbitration.

(2.) THE applicant was trading in shares through the 1st respondent which is a share and stock-broking company. THE applicant found that the 1st respondent indulged in various fraudulent and unfair trade practices for their personal gain by inter alia refusing to sell the applicant's shares when asked to do so at the time when the share market reached the highest level. This resulted in huge loss and therefore the applicant made a complaint to the 2nd respondent on 9. 4. 2001 and the 1st respondent by reply dated 30. 4. 2001 denied the allegations. THE applicant then issued a rejoinder dated 18. 5. 2001 to the reply dated 30. 4. 2001 setting out the particulars of the transaction 'and rebutting the veracity of the averments in the reply.

(3.) ANOTHER learned single Judge of this Court by order dated 17. 6. 2005 set aside the order dated 27. 9. 2004 by observing that in his opinion the matter has to be decided only while hearing that Application No. 3693/2004.