R STEPHEN LOUIE Vs. V SUBRAMANIAN

JUDGEMENT

(1.) Heard Mr.R.Stephen Louie, review applicant appearing party-in-person and Ms.Hema Sampath, learned Senior Counsel for Ms.R.Meenal, learned counsel for the respondents 1 & 2. None appears for the third respondent.

(2.) This review application has been filed by the applicant to review the order passed by this Court dated 12.01.2017. At this juncture, it has to be pointed out that the order dated 12.01.2017 is not a final order, but an order which took note of the contentions advanced by the parties on which certain directions were issued to the applicant to produce certain documents. At this juncture, it would be necesssary for this Court to extract the entire order dated 12.01.2017 as it is.

(3.) In terms of the above order, the review applicant was directed to make appropriate submissions as to how he can maintain an application before the Arbitrator, the second respondent in the main O.P , if he questions the very existence of the Agreement or the locus of the original petitioners/respondents 1 & 2 to enter into the alleged Lease Agreement. Further, the Court observed that the review applicant appears to have full knowledge about the High Court Advocates' Arbitration Council, though it had become defunct Organization. Therefore, he was directed to produce the Trust Deed along with the Registration Certificate and whether the accounts of the Trust have been audited and if so, the audited accounts for the three financial years preceding 2016-17.