VISHWA INFRASTRUCTURE AND SERVICES PVT LTD , CHENNAI Vs. CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD, CHENNAI

JUDGEMENT

(1.) This appeal is directed against the order dated 09.08.2016 in O.A.No.621 of 2016 of the learned Single Bench rejecting the application of the appellant for interim relief under Section 9 of the Arbitration and Conciliation Act, 1996.

(2.) It is not really necessary for us to go into all the contentions raised by the appellant before the learned Single Bench or the findings given by the learned Singe Bench with regard to the same.

(3.) Suffice it to mention that the main interim relief sought, was of an order of injunction restraining the respondent authority from awarding the contract of providing sewerage facilities to Ambattur Municipality to any third person.