EXPRESS INFRASTRUCTURE PRIVATE LIMITED NO.2, CLUB HOUSE ROAD MOUNT ROAD, CHENNAI 600 002 Vs. B.L. KASHYAP AND SONS LIMITED E

JUDGEMENT

(1.) The revision is filed as against the order dated 24.12.2016 passed in unnumbered interlocutory application dated 05.10.2016 in the matter of Arbitration related to the disputes between the parties.

(2.) The brief facts of the case would run thus:

(3.) As stated earlier, the arguments had already commenced. The Tribunal did not entertain the application and proceeded to hear the arguments. In the meanwhile, a counter was also filed in the said application. Thereafter, the application was taken up for hearing and orders were passed dismissing the application and the additional documents sought to be filed by the petitioner herein were refused to be taken up on file.