BIPIN K. SHETH Vs. N. SRIDHAR

JUDGEMENT

(1.) The petitioner is a non-member, who is a party to an arbitration proceedings now pending before two members of the Arbitration Committee of the Madras Stock Exchange Ltd. petitioner himself having chosen one of the arbitrators-2nd respondent and the broker against whom he has filed the claim, having chosen the other arbitrator-3rd respondent herein.

(2.) The Petitioner has filed the petition under section 33, read with sections 5 and 12(2) of the Arbitration Act, 1940 seeking the following reliefs :

(3.) The 4th respondent is the Madras Stock Exchange Ltd. The 1st respondent is a member of the Madras Stock Exchange Ltd. with whom the petitioners had entered into contracts for the sale/purchase of shares.