M/S. ARCHER POWER SYSTEMS PRIVATE LIMITED Vs. KOHLI VENTURES LIMITED COMPANY INCORPORATED IN BRITISH VIRGIN ISLAND

JUDGEMENT

(1.) This intra-court appeal is directed against an order dated 01.06.2017 made by a learned Single Judge on the Original Side of this Court in O.A.No.347 of 2017. To be noted, this order dated 01.06.2017 has been passed in three applications, i.e., O.A.No.347 of 2017, A.Nos. 2270 of 2017 and 2271 of 2017. Further to be noted, Application Nos. 2270 and 2271 of 2017 are applications in O.A.No. 347 of 2017 being applications for vacating the interim order and for suspending the interim order.

(2.) O.A.No. 347 of 2017 is an application under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'A and C Act' in this order for the sake of brevity). When O.A.No. 347 of 2017 was moved under Section 9 of the A and C Act, an interim order was granted on 07.04.2017. Subsequently, the second respondent in O.A.No. 347 of 2017 entered appearance and took out applications in A.Nos. 2270 and 2271 of 2017 with prayers for vacating and suspending the interim order dated 07.04.2017 respectively.

(3.) Learned single Judge vide the above said common order dated 01.06.2017 dismissed O.A.No.347 of 2017. Inferentially, A.Nos.2270 and 2271 of 2017 stood allowed.